(e)[to such body corporate, incorporated by any Act for the time being in force, as the Central Government may, by notification in the Official Gazette, specify in this behalf, subject to such exceptions, modifications or adaptations, as may be specified in the notifications.] [ Inserted by Act 41 of 1974, Section 34 (w.e.f. 1.2.1975).][ Inserted by Act 65 of 1960, Section 196 (w.e.f. 28.12.1960).]
