(33)"prescribed" means, as respects the provisions of this Act relating to the winding up of companies except sub-section (5) of section 503, [sub-section (3) of section 550, section 552 and sub-section (3) of section 555] [Substituted by Act 65 of 1960, Section 2, for " sub-Section (1) of section 549 and sub-Section (3) of Section 550" (w.e.f. 28.12.1960).], prescribed by rules made by the Supreme Court in consultation with [the Tribunal] [Substituted by Act 11 of 2003, Section 2, for " High Courts" (w.e.f. 1.4.2003).], and as respects the other provisions of this Act including sub-section (5) of section 503, sub-section (3) of section 550, section 552 and [sub-section (3) of section 555] [Substituted by Act 65 of 1960, Section 2, for " sub-Section (1) of section 549 and sub-Section (3) of Section 550" (w.e.f. 28.12.1960). ], prescribed by rules made by the Central Government;
