The Central Government in exercise of the powers conferred under Section 470(1); of the Companies Act, 2013, passed an order called the Companies (Removal of Difficulties) Second Order, 2014 dated June 2, 2014 to the effect that the Company Law Board shall exercise the jurisdiction, powers, authority and functions under Section 74(2) of the Act until a date is notified by the Central Government under Section 434(1); of the Act.
The Companies(Removal of Difficulties) Fourth Order, 2014
The Central Government in exercise of the powers conferred under Section 470(1); of the Companies Act, 2013, passed an order called the
