In exercise of the powers conferred by sub-section (2) of Section 1 of the Companies (Amendment) Act 2017 (1 of 2018), the Central Government hereby appoints the 09 February, 2018 as the date on which the following provisions of the said Act shall come into force, namely :-

Sl. No. Section
1 Section 2  [except clause (i) and clause (xiii)] and Section 3;
2 Section 7;
3 Section 9;
4 Sections 11 and 12;
5 Section 14;
6 Section 17;
7 Sections 27 to 29 (both inclusive);
8 Section 32;
9 Sections 34 and 35;
10 Section 38;
11 Sections 41 to 45 (both inclusive);
12 Sections 47 and 48;
13 Sections 50 and 51;
14 Section 53;
15 Sections 59 and 60;
16 Sections 63 to 65 (both inclusive);
17 Sections 72 to 74 (both inclusive);
18 Sections 77 to 79 (both inclusive);
19 Section 82;
20 Sections 84 and 85;
21 Sections 90 to 93 (both inclusive).

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