Year : 1930
PREAMBLE
An Act further to amend the Indian Companies Act, 1913, for certain purposes.
Whereas it is expedient further to amend the Indian Companies Act, 1913(7 of 1913), for the purposes hereinafter appearing; It is hereby enacted as follows:-
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1. This Act has been extended to Berar by the Berar Laws Act, 1941(4 of 1941).
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(1) This Act may be called the Indian Companies (Amendment) Act, 1930.
(2) It shall come into force on such date1* as the Central Government may, by notification in the Official Gazette, appoint.
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1. This. Act came into force on the 1st April, 1932; see Gazette of India, 1932, Pt. I, p. 299.
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Rep. by the Repealing Act, 1938(1 of 1938), s. 2 and Sch.
(1) All certificates granted by State Government before the commencement of this Act entitling the holders, and all declarations made before the commencement of this Act by the Central Government entitling the members of any specified institution or association, to be appointed and to act as auditors of companies throughout 1*[the territories which, immediately before the 1st November, 1956, were comprised in Part A States and Purl C States] shall be deemed to be cancelled on the expiry of one year from the commencement of this Act: Provided that the Central Government may direct that any such certificate or declaration shall remain in force for a further period not exceeding one year: Provided further that any person who-
(a) Was entitled immediately before the commencement of this Act by reason of any such certificate or declaration to be appointed and to act as an auditor of companies throughout 1*[the said territories], and
(b) Has at any time, after he became so entitled and before the commencement of this Act, resided in India.shall, if he possesses such qualifications as to good character and on payment of such fee as may be prescribed under clause (b) of sub-section (2A) of section 144 of the Indian Companies Act, 1913(7 of 1913) be entitled to be enrolled on the Register of Accountants referred to in that sub-section.
(2) Persons holding restricted certificates granted by State Governments before the commencement of this Act entitling them to act as auditors within a State may continue so to act, on such conditions as may be prescribed by the 2[appropriate Government] in rules made by notification in the Official Gazette and after previous publication.
3*[In this section "the appropriate Government" means, in relation to companies falling within 4*[entries 43 and 44] of List I in the Seventh Schedule to the 5*[Constitution],"the Central Government, and in relation to other companies, the State Government.]
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1. Substituted by the Adaptation of Laws (No. 7) Order, 1956, for "Part A States and Part C States".
2. Substituted by the A.O. 1937, for "G.G. in C."
3. Inserted ibid.
4. Substituted by the A.O. 1950, for "Item 33".
5. Substituted ibid., for "Government of India Act, 1935"
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