Section 94 in The Maharashtra Non-Trading Corporations Act, 1959
94. Indian Companies Act, 1913 to cease to apply to corporations.
On the coming into force of this Act the Indian Companies Act, 1913 (hereinafter called “the Companies Act”) in its application to any society or association which is not a trading corporation and whose objects are confined to the State of Maharashtra shall stand repealed; and thereupon–(a)any such society or association registered as a company under section 26 of the Companies Act shall be deemed to be a corporation registered under this Act;(b)memorandum and articles of association of such society or association shall, so far as they are not inconsistent with the provisions of this Act, continue in force until altered or rescinded;(c)the registers maintained by such society or association shall be deemed to be registers maintained under this Act;(d)all documents and records filed and maintained in the office of the Registrar for the purposes of the Companies Act in respect of any such society or association shall be transferred to the Registrar appointed under this Act;(e)certified copies of extracts from the registers maintained in the office of the Registrar under the Companies Act in respect of any such society or association shall constitute registers for the purposes of this Act; and(f)any reference to any of the provisions of the Companies Act in any document relating to such society or association shall be construed as a reference to the corresponding provision of this Act.
