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[Cites 0, Cited by 8] [Section 153A] [Entire Act]

Union of India - Subsection

Section 153A(1) in The Companies Act, 1956

(1)[The Central Government may, by notification in the Official Gazette, appoint a person as public trustee to discharge the functions and to exercise the rights and powers conferred on him by or under this Act.] [ Inserted by Act 53 of 1963, Section 7 (w.e.f. 1.1.1964).]