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Companies Act, 1956 Sec 637 - Delegation by Central Government of its powers and functions under Act. (1) The Central Government may, by notification in the Official Gazette, and subject to such conditions, restrictions and limitations as may be specified therein, delegate any of its powers or functions under this Act (other than the power to appoint a person as public trustee under section 153A and the power to make rules,) to such authority or officer as may be specified in the notification. (2) The powers and functions which cannot be delegated under sub-section (1) are those conferred by or mentioned in the following provisions of this Act, namely, sections 10, 81, 89(4), 211(3) and (4), 212, 213, 235, 237, 239, 241, 242, 243, 244, 245, 247, 250, 259, 268, 269, 274(2), 295, 300, 310, 311, 349, 372, 396, 399(4) and (5), 401, 408, 410, 411 (b), 448, 609, 613, 620, 638, 641 and 642. (3) A copy of every notification issued under sub-section (1) shall, as soon as may be after it is issued, be placed before both Houses of Parliament. Grant of approval, etc., subject to conditions and levy of fees on applications .    |
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