The Central Government in exercise of the powers conferred by sub-section (3) of section 1 of the Companies Act, 2013  hereby appoints 7th September, 2016 as the date on which the provisions of section 124, sub-sections (1) to (4), (6) [with respect to the manner of administration of the Investor Education and Protection Fund] and (8) to (11) of section 125 of the said Act shall come into force.

MINISTRY OF CORPORATE AFFAIRS

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