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[Cites 0, Cited by 0] [Section 406] [Entire Act]

Union of India - Subsection

Section 406(2) in The Companies Act, 2013

(2)Save as otherwise expressly provided, the Central Government may, by notification, direct that any of the provisions of this Act shall not apply, or shall apply with such exceptions, modifications and adaptations as may be specified in that notification, to any Nidhi or Nidhis of any class or description as may be specified in that notification.