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Companies Act, 1956 Sec 620B - Special provisions as to companies in Goa, Daman and Diu. The Central Government may, by notification in the Official Gazette, direct that for such period or periods with effect from the 26th January, 1963 or any subsequent date, any of the provisions of this Act specified in the notification shall not apply or shall apply only with such exceptions, and modifications or adaptations as may be specified in the notification, to, (a) any existing company in the Union Territories of Goa, Daman and Diu ; (b) any company registered in the said Union Territory under this Act on or after the 26th January, 1963.    |
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