Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com STATE OF PONDICHERRY REGISTRATION OF COMPANIES (VALIDATION) ORDER, 1958 CONTENTS 1. Short title 2. Validation of registration of certain companies 3 . Exemption from the application of the Indian Companies Act, 1913 STATE OF PONDICHERRY REGISTRATION OF COMPANIES (VALIDATION) ORDER, 1958 Whereas by virtue of the agreement dated the 21st October, 1954, entered into between the Government of India and the Government of France, the Central Government of India and the Government of France, the Central Government has jurisdiction in and in relation to the State of Pondicherry; Now, therefore, in exercise of the powers conferred by Sec. 4 of the Foreign Jurisdiction Act, 1947 (47 of 1947), and all other powers enabling it in that behalf, the Central Government is pleased to make the following Order, namely :- 1. Short title :- This Order may be called the State of Pondicherry Registration of Companies (Validation) Order, 1958. 2. Validation of registration of certain companies :- All companies registered in the State of Pondicherry between the 1st November, 1954 and the 31st March, 1957 under Code du Commerce or other French law relating to companies in the belief or purported belief that the Code du Commerce or other French law continued in force in the State of Pondicherry on or after the 1st November, 1954 notwithstanding the provisions contained in the French Establishments (Application of Laws) Order, 1954, shall be deemed to have been registered in accordance with law and shall be deemed to be companies incorporated and registered under the Indian Companies Act, 1913, as in force in the State of Pondicherry. 3. Exemption from the application of the Indian Companies Act, 1913 :- The provision contained in the Indian Companies Act, 1913, shall be deemed not to have applied to any such company as is referred to in paragraph 2 during the period mentioned in that paragraph if by reason of such application an obligation would have been imposed on the company which the company had not, or could not have, discharged.