21A. [ [This section was inserted by section 3 of the Second Schedule to the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).]
Power to exempt companies registered before 1st November 1944 The [State] Government may, by general or special order, exempt any company incorporated under the Indian Companies Act, 1913 (Central Act VII of 1913) before the 1st day of November 1944, from any of the provisions of this Act or direct that any such provisions shall apply to such company with such modifications as may be specified in the order.]
