Section 3 in Telangana Non-Trading Companies Act, 1962
3. Application of Central Act I of 1956 to companies to which this Act applies.
- The provisions of [the Companies Act, 1956] [The Companies Act, 1956 is repealed and the Companies Act, 2013 (Central Act 18 of 2013) is in force.] (Central Act I of 1956), shall, so far as may be, apply to the incorporation, regulation and winding up of companies to which this Act applies:Provided that -(i)the powers conferred on the Central Government by those provisions shall be exercisable and may be exercised by the State Government;(ii)the State Government shall be competent by notification in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette, to delegate all or any of such powers to any subordinate officer or authority specified in the said notification;(iii)the State Government shall have power by like notification to relax, omit, add to or vary any provision of the aforesaid Central Act, in relation to companies to which this Act applies;(iv)the powers, duties and functions of the Registrar under the said provisions shall be exercised, discharged and performed by such person as may be appointed by the State Government by name or by virtue of office to be the Registrar in relation to companies to which this Act applies.
