(1)This Act may be called the Companies Act, 1956.
(2) It shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint.
2[(3) It extends to the whole of India:]
3[***]
4 [Provided 5[***] that it shall apply to the State of Nagaland subject to such modifications, if any, as the Central Government may, by notification in the Official Gazette, specify.]
4. Inserted by Companies (AMENDMENT) Act, 1965
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