²[(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.]

³[(2) The provisions of this section shall not apply on and after the commencement of the Companies (Amendment) Act, 2000.]



1. Ins by Companies (AMENDMENT) Act, 1963 wef. 1/1/1964

2. Section 153A renumbered as sub-section (1) thereof by Act 53 of 2000, sec. 63 (w.e.f. 13-12-2000).

3. Ins. by Act 53 of 2000, sec. 63 (w.e.f. 13-12-2000)