Section 14(2) in The Shipping Development Fund Committee (Abolition) Act, 1986
(2)Subject to the other provisions of this Act and subject to such other exceptions, restrictions and limitations, if any, as the Central Government may, by notification in the Official Gazette, specify in this behalf, the Companies Act, 1956 (1 of 1956), shall continue to apply to a shipowner which is a company in the same manner as it applied thereto before the issue of the notified order under section
