(c) two or more bodies corporate are under the same management, the Central Government or where the Board of Company Law Ad- ministration, constituted under section 10E of the Companies Act, 1956 , 1 of 1956 is, by notification, authorised so to do by the Central Govern- ment, that Board, shall decide such question, after giving to the persons concerned a reasonable opportunity of being heard.] Act not to apply in certain cases.