(2) Subject to the provisions contained in sub- section (1) and to the other provisions contained in this Act and subject to such other exceptions, restrictions and limitations, if any, as the Central Government in consultation with the State Government may, by notification in the Official Gazette, specify in this behalf, the Companies Act, 1956 (1 of 1956 ), shall continue to apply to such concern in the same manner as it applied thereto before the issue of the notified order under section 32A.