(1A)The Company Law Board shall exercise and discharge such powers and functions as may be [conferred on it before the commencement of the Companies (Second Amendment) Act, 2002] [Substituted by Act 65 of 1960, Section 2, for " does not include a corporation sole" (w.e.f. 28.12.1960).], by or under this Act or any other law, and shall also exercise and discharge such other powers and functions of the Central Government under this Act or any other law as may be [conferred on it before the commencement of the Companies (Second Amendment) Act, 2002] [Substituted by Act 11 of 2003, Section 3, for " conferred on it" . ] by the Central Government, by notification in the Official Gazette under the provisions of this Act or that other law.]
