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Central Acts and Rules Amended and Updated
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      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Adaptation of section 159 in its application to foreign companies.
      • 4. Penalty.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Accounting Standards.
      • 4. Obligation to comply with the Accounting Standards.
      • 5.
      • 1. Short title and commencement.
      • 2. Appointment, etc., of whole-time secretary.
      • 3. Provisions relating to existing secretaries.
      • 1. Short title and commencement.
      • 2. Form of application for seeking approval of the Central Government for appointment of sole agents.
      • 3. Fees to be paid along with the application.
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Applications.
      • 4. Manner of election of small shareholders' director.
      • 5. Disqualification.
      • 6. Vacation of office.
      • 7. Restriction on number of directorship.
      • 1. Short title, application and commencement.
      • 2. Definitions.
      • 3. Auditor's report to contain matters specified in paragraphs 4 and 5.
      • 4. Matters to be included in the auditor's report.
      • 5. Reasons to be stated for unfavourable or qualified answers.
      • 1. Short Title and Commencement.
      • 2. Definition.-
      • 3. Other Conditions.-
      • 1. Short Title and Commencement.
      • 2. Definitions and Interpretations.
      • 3. Application.
      • 4. Maintenance of records.
      • 5. Form of the Compliance Report.
      • 6. Time limit for submission of compliance Report.
      • 7. Authentication of Annexure to the Compliance Report.
      • 8. Penalties.
      • 9. Savings.
      • 1. Short Title and Commencement.
      • 2. Definitions and Interpretations.
      • 3. Application.
      • 4. Form of the Report.
      • 5. Time limit for submission of Report.
      • 6. Cost Auditor to be furnished with the cost accounting records etc.
      • 7. Authentication of Annexure to the Cost Audit Report.
      • 8. Penalties.
      • 9. Savings.
      • 1. Short title and commencement.
      • 2. Interpretation.
      • 3. Proceedings to be neat and legible.
      • 4. Form of proceedings.
      • 5. Language of proceedings.
      • 6. Practice and Procedure of the Court and provisions of the Code to apply.
      • 7. Power of Court to enlarge or abridge time.
      • 8. Computation of time.
      • 9. Inherent powers of Court.
      • 10. Applications how made.
      • 11. (a) Petitions.
      • 12. Matters to be heard in open Court and in Chambers.
      • 13. Registers to be kept.
      • 14. Serial number of proceedings.
      • 15. Process to be sealed.
      • 16. Inspection and copies of proceedings.
      • 17. Forms.
      • 18. Affidavits.
      • 19. Form of Judge's summons and service thereof.
      • 20. Issue of summons.
      • 21. Affidavit verifying petition.
      • 22. Enclosures to petition.
      • 23. Summons for direction.
      • 24. Advertisement of petition.
      • 25. Contents of advertisement.
      • 26. Service of petition.
      • 27. Notice of petition and time of service.
      • 28. Service on company.
      • 29. Petitioner to effect service.
      • 30. Affidavit of service.
      • 31. Procedure on default of compliance as regards advertisement and service of notice.
      • 32. Mode of service and service when deemed to be effected.
      • 33. Validity of service and of proceedings.
      • 34. Notice to be given by persons intending to appear at the hearing of petition.
      • 35. List of persons, intending to appear, to be filed.
      • 36. Procedure at hearing of petition.
      • 37. Order to be drawn up.
      • 38. Form of petition under section 17 and summons for directions.
      • 39. Direction at hearing of summons.
      • 40. Notice to Registrar of Companies and Central Government.
      • 41. Procedure where creditors are entitled to object.
      • 42. Order confirming alteration.
      • 43. Petition under section 579.
      • 44. Petition for sanctioning the issue of shares at a discount.
      • 45. Order sanctioning issue to be delivered to Registrar of Companies.
      • 46. Form of petition for reduction of share capital and summons for directions.
      • 47. Procedure on hearing of summons.
      • 48. Directions at the hearing of summons.
      • 49. List of creditors.
      • 50. Affidavit verifying list of creditors.
      • 51. Inspection of list of creditors.
      • 52. Notice to creditors.
      • 53. Advertisement of petition and list of creditors.
      • 54. Affidavit of service.
      • 55. Affidavit by company as to the result of rules 52 and 53.
      • 56. Procedure where claim is not admitted, and proof of debt.
      • 57. Costs of proof.
      • 58. Certificate by the Judge as to creditors.
      • 59. Hearing of petition.
      • 60. Who may appear and oppose.
      • 61. Directions at hearing.
      • 62. Order on petition.
      • 63. Minute.
      • 64. Advertisement of reasons for reduction of capital.
      • 65. Form of minute and notice of registration.
      • 66. Petition to cancel variation of rights.
      • 67. Summons for directions to convene a meeting.
      • 68. Service on company.
      • 69. Directions at hearing of summons.
      • 70. Proxies.
      • 71. Application for stay.
      • 72. Application to vacate or vary order of stay.
      • 73. Notice of meeting.
      • 74. Advertisement of the notice of meeting.
      • 75. Copy of compromise or arrangement to be furnished by the company.
      • 76. Affidavit of service.
      • 77. Result of the meeting to be decided by poll.
      • 78. Report of the result of the meeting.
      • 79. Petition for confirming compromise or arrangement.
      • 80. Date and notice of hearing.
      • 81. Order on petition.
      • 82. Application for directions under section 394.
      • 83. Directions at hearing of application.
      • 84. Order under section 394.
      • 85. Compromise or arrangement involving reduction of capital.
      • 86. Report on working of compromise or arrangement.
      • 87. Liberty to apply.
      • 88. Petition under section 397 or 398.
      • 89. Notice to Central Government.
      • 90. Order involving reduction of capital or alteration of memorandum.
      • 91. Application under section 407(1)(b) for leave to act as managing director, etc.
      • 92. Notice to Registrar of Companies.
      • 93. Delivery of order and advertisement thereof.
      • 94. Registrar's costs of petition.
      • 95. Petition for windingup.
      • 96. Admission of petition and directions as to advertisement.
      • 97. Petition by a contingent or prospective creditor.
      • 98. Copy of petition to be furnished.
      • 99. Advertisement of petition.
      • 100. Application for leave to withdraw petition.
      • 101. Substitution of creditor or contributory for original petitioner.
      • 102. Procedure on substitution.
      • 103. Affidavitinopposition.
      • 104. Affidavit in reply.
      • 105. Stay of suit or proceeding pending petition.
      • 106. Appointment of Provisional Liquidator.
      • 107. Rules applicable to Provisional Liquidator.
      • 108. Costs, etc., of Provisional Liquidator.
      • 109. Notice to Official of order.
      • 110. Contents of windingup order and order appointing Provisional Liquidator.
      • 111. Order to be sent to Official Liquidator and form of order.
      • 112. Directions on making the windingup order.
      • 113. Advertisement of the order.
      • 114. Official Liquidator to take charge of assets and books and papers of company.
      • 115. Form of proceedings after windingup order is made.
      • 116. Application for stay of windingup proceedings.
      • 117. Application for leave to commence or continue suit or proceeding.
      • 118. Application for transfer of suit or proceeding.
      • 119. Application for transfer.
      • 120. Transmission of records upon transfer of proceeding.
      • 121. Proceedings to be renumbered.
      • 122. Notice to Official Liquidator.
      • 123. Official Liquidator of Transferee Court to be Liquidator.
      • 124. Notice to submit statement.
      • 125. Application by Official Liquidator under section 454(2).
      • 126. Preparation of statement of affairs.
      • 127. Form of the statement.
      • 128. Extension of time for submitting statement.
      • 129. Expenses of preparing the statement.
      • 130. Officers of company to attend and give information.
      • 131. Duty of person making or concurring in statement.
      • 132. Default in complying with section 454.
      • 133. Dispensing with statement of affairs.
      • 134. Liquidator involuntary windingup or windingup subject to supervision,to submit statement.
      • 135. Preliminary report by Official Liquidator.
      • 136. Inspection of statement and preliminary report.
      • 137. Further report by Official Liquidator.
      • 138. Consideration of report by Court.
      • 139. Summons for directions to be taken out by Official Liquidator.
      • 140. First meeting of creditors and contributories.
      • 141. Official Liquidator to report result of meeting and apply for directions.
      • 142. Application for order not to fill vacancy in Committee.
      • 143. Liquidator and members of the Committee dealing with company's assets.
      • 144. Committee of Inspection not to make profit.
      • 145. Cost of obtaining sanction of Court.
      • 146. Order sanctioning payment to Committee.
      • 147. Fixing a date for proving debts.
      • 148. Notice to creditors.
      • 149. Proof of debt.
      • 150. Mode of proof and verification thereof.
      • 151. Contents of proof.
      • 152. Workmen's wages.
      • 153. Production of bills of exchange and promissory notes.
      • 154. Value of debts.
      • 155. Discount.
      • 156. Interest.
      • 157. Periodical payments.
      • 158. Proof of debt payable at a future time.
      • 159. Examination of proof.
      • 160. Official Liquidator's right to summon any person in connection with the investigation.
      • 161. Oaths.
      • 162. Costs of proof.
      • 163. Acceptance or rejection of proof to be communicated.
      • 164. Appeal by creditor.
      • 165. Procedure where creditor appeals.
      • 166. Official Liquidator not to be personally liable for costs.
      • 167. Proofs and list of creditors to be filed in Court.
      • 168. List of creditors not to be varied.
      • 169. Notice of filling the list and inspection of the same.
      • 170. Procedure in the District Court regarding proof of claims.
      • 171. List of proofs and summons for directions.
      • 172. Direction at hearing of summons.
      • 173. Notice to be given to creditors.
      • 174. Settlement of list of creditors.
      • 175. Inspection of the list of creditors and the proofs filed.
      • 176. Expunging of proof.
      • 177. Procedure on failure to prove the debt within the time fixed.
      • 178. Right of creditor who has not proved debt before declaration of dividend.
      • 179. Payment of subsequent interest.
      • 180. Provisional list of contributories.
      • 181. Notice to be given of date of settlement of list.
      • 182. Settlement of the list.
      • 183. Certificate of final settlement to be filed in Court.
      • 184. Notice of settlement to contributories.
      • 185. Supplemental list of contributories.
      • 186. Variation of list.
      • 187. Application by Official Liquidator for rectification of list.
      • 188. Application by contributory to vary the list.
      • 189. Official Liquidator not to be personally liable for costs.
      • 190. Settlement of the list of contributories in District Courts.
      • 191. Notice to be given of date of settlement.
      • 192. Settlement of the list.
      • 193. Supplemental list of contributories.
      • 194. Application for rectification of list.
      • 195. List of contributories consisting of past members.
      • 196. List of contributories under section 104(1)(b).
      • 197. 'Court meetings', 'Liquidators' meetings' and 'Voluntary Liquidation meetings'.
      • 198. Application of Rules to meetings.
      • 199. Notice of meeting.
      • 200. Place and time of meeting.
      • 201. Notice of first or other meeting to officers of company.
      • 202. Proof of notice.
      • 203. Costs of calling meetings at the instance of creditor or contributory.
      • 204. Chairman of meeting.
      • 205. Resolution at creditors' meeting.
      • 206. Resolution of contributories' meeting.
      • 207. Copies of resolutions to be filed.
      • 208. Nonreceipt of notice by a creditor or contributory.
      • 209. Adjournments.
      • 210. Quorum.
      • 211. Procedure in the absence of quorum.
      • 212. When creditor can vote.
      • 213. Case to which creditors my not vote.
      • 214. When secured creditor can vote.
      • 215. Effect of voting by a secured creditor.
      • 216. Procedure when secured creditor votes without surrendering security.
      • 217. Admission or rejection of proofs for purposes of voting.
      • 218. Minutes of proceedings.
      • 219. Report of Court meetings.
      • 220. Voting by proxies.
      • 221. Form of proxies.
      • 222. Proxies to Liquidator or chairman.
      • 223. Use of proxies by deputy.
      • 224. Forms to be sent with notice.
      • 225. Proxies to be lodged.
      • 226. Holder of proxy not to vote on matter in which he is financially intereste.
      • 227. Minor not to be appointed proxy.
      • 228. Filling in proxy where creditor or contributory is blind or incapable.
      • 229. Proxy of person not acquainted with English.
      • 230. Attendance at proceedings.
      • 231. Representation of creditors and contributories before Court.
      • 232. Powers of Official Liquidator.
      • 233. Official Liquidator to be in the position of a receiver.
      • 234. Company's property to be to surrendered to Official Liquidator on requisition.
      • 235. Calls by the Liquidator.
      • 236. Official Liquidator to realise uncalled capital.
      • 237. Application for leave to make call.
      • 238. Notice of application.
      • 239. Order granting leave to make a call and document making the call.
      • 240. Service of notice of call.
      • 241. Order for payment of call.
      • 242. Other moneys due by contributories.
      • 243. Application for examination under section 477.
      • 244. Directions at hearing of summons.
      • 245. Examination on commission or by interrogatories.
      • 246. Service of the summons.
      • 247. Conduct of the examination.
      • 248. Notes of the deposition.
      • 249. Order for public examination under section 478.
      • 250. Notice of public examination.
      • 251. Adjournment of public examination to Court.
      • 252. Procedure for contumacy.
      • 253. Notes of Examination.
      • 254. Shorthand notes of examination under sections 477 and 478.
      • 255. Application under section 478(7)(a).
      • 256. Default in attending examination under section 477 or 478.
      • 257. Prison to which person arrested or warrant is to be taken.
      • 258. Execution of warrant of arrest outside ordinary jurisdiction of court.
      • 259. Public examination under section 519.
      • 260. Applications under section 542 or 543.
      • 261. Directions at preliminary hearing of summons.
      • 262. Liberty to apply for further directions.
      • 263. Application for disclaimer.
      • 264. Preliminary hearing of the summons.
      • 265. Claimant to furnish statement of his.
      • 266. Service of notice.
      • 267. Order granting leave to disclaim.
      • 268. Disclaimer to be filed in Court.
      • 269. Vesting of disclaimed property.
      • 270. No claim to be compromised or abandoned without sanction of Court.
      • 271. Application for sanction of compromise.
      • 272. Sale to be subject to sanction and to confirmation by Court.
      • 273. Procedure at sale.
      • 274. Expenses of sale.
      • 275. Declaration of dividend or return of capital.
      • 276. Notice of declaration.
      • 277. Form of authority to pay dividend.
      • 278. Transmission of dividends by post.
      • 279. Form of order directing return of capital.
      • 280. Payment of dividend or return of capital due to a deceased creditor or contributory.
      • 281. Official Liquidator to apply for dissolution.
      • 822. Dissolution of the company.
      • 283. Liquidator to pay the balance into public account.
      • 284. Conclusion of windingup.
      • 285. Application to declare dissolution void.
      • 286. Registers and Books to be maintained by the Official Liquidator.
      • 287. All money to be paid in to the Reserve Bank.
      • 288. Bills, cheques and securities to be deposited into bank.
      • 289. Payments into Bank under section 471.
      • 290. Official Liquidator's Dividend Account.
      • 291. Fees to be credited to Central Government.
      • 292. Where the company has no available assets.
      • 293. Investment of moneys.
      • 294. Official Liquidator to examine the accounts for purposes of investment.
      • 295. Investments to be made by the Bank.
      • 296. Dividend and interest to be credited.
      • 297. Refunds of Incometax.
      • 298. Halfyearly accounts to be filed.
      • 299. Form of account.
      • 300. Nil account.
      • 301. Registrar to send copy of account to the Auditor.
      • 302. Audit of the Official Liquidator's accounts.
      • 303. Audit certificate to be filed.
      • 304. Audit fees.
      • 305. Inspection of the account and certificate of audit.
      • 306. Account and auditor's report to be placed before Judge.
      • 307. Legal Assistance for the Official Liquidator.
      • 308. Employment of additional or special staff.
      • 309. Apportionment of expenses of common staff.
      • 310. Applications under section 463(2) and section 545(3).
      • 311. Annual statement by the Official Liquidator under section 551.
      • 312. Applicability of rules.
      • 313. Declaration of solvency in a member's voluntary windingup.
      • 314. Statement to be laid before meeting of creditors under section 495(1).
      • 315. Notice of appointment of liquidator.
      • 316. Order for windingup subject to supervision.
      • 317. Security by liquidator appointed by Court.
      • 318. Limit of remuneration of liquidator.
      • 319. Restriction on purchase of goods by liquidator.
      • 320. Office of liquidator vacated by his insolvency.
      • 321. Resignation of liquidator.
      • 322. Duty of liquidator upon resignation.
      • 323. Books to be kept by the liquidator.
      • 324. Banking account of the liquidator.
      • 325. Bills, cheques and securities to be deposited in Bank.
      • 326. Investment of surplus funds.
      • 327. Liquidator's statements under section 551.
      • 328. Annual statement under sections 496(1)(b) and 508(1)(b).
      • 329. Notice convening final meeting and the account to be laid before the meeting.
      • 330. Consideration by Court of the statements under section 551 and final account in a windingup subject to the supervision of the Court.
      • 331. Returns to Registrar of Companies.
      • 332. Inspection by creditor or contributory of statements filed by liquidator.
      • 333. Audit of the liquidators' account.
      • 334. Applications under section 518.
      • 335. Statement to accompany payment.
      • 336. Unclaimed dividends or undistributed assets under investment.
      • 337. Application by person for payment of money paid into the Companies Liquidation Account.
      • 338. Cost and expenses payable out of the assets in a windingup by the Court.
      • 339. Taxation of costs in Bombay, Calcutta and Madras.
      • 340. Registrar to be Taxing Officer.
      • 341. Costs in the discretion of the Court.
      • 342. Costs to be taxed in accordance with the practice and procedure of the Court.
      • 343. All proper charges to be allowed.
      • 344. Contents of bill of costs.
      • 345. Vouchers to be filed.
      • 346. Time for lodging bill.
      • 347. Bill of costs by advocate or other person employed by Official Liquidator.
      • 348. Scale of advocate's fees.
      • 349. Fees in misfeasance proceeding.
      • 350. Fees when proceeding is compromised.
      • 351. Fees to more than one advocate.
      • 352. Costs of parties having common interest.
      • 353. Court's power to fix a fee.
      • 354. Reference to Judge in Chamber.
      • 355. Allowance to witnesses.
      • 356. Taxation between advocate and client.
      • 357. Review of taxation.
      • 358. Appeal against Review.
      • 359. Certificate of taxation.
      • 360. Inspection of file.
      • 361. Saving of Rules under Special Acts.
      • 1. Short title
      • 2. Declaration of Dividend out of Reserves
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application and allotment of Director Identification Number.
      • 4. Fee.
      • 5. Intimation of DIN to the Company.
      • 6. Intimation of DIN to the Registrar.
      • 7. Duty of director to intimate changes of particulars.
      • 1. Short title, commencement and extent.
      • 2. Definitions.
      • 3. Disqualifications under clause (g) of sub-section (1) of section 274 of the Companies Act, 1956.
      • 4. Duty of Statutory Auditor to report on disqualification.
      • 5. Duty of company to Intimate disqualification.
      • 6. Failure to Intimate disqualification shall render director as officer in default.
      • 7.
      • 8. Names of the disqualified directors on the web-site etc.
      • 9. Duty of every director.
      • 10.
      • 11. Punishment for contravention of the rules.
      • 12.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Filing and Authentication in the electronic manner.
      • 4. Maintenance of website.
      • 5. Maintenance of Electronic Registry.
      • 6. Issue of certificate, approval etc. in the electronic manner.
      • 1. Short title.
      • 2. Fees.
      • 1. Short Title and Commencement.
      • 2. Applicability.
      • 3. Definitions.
      • 4. Eligibility for issue of IDRs.
      • 5. Procedure for making an issue of IDRs.
      • 6. Other conditions for the issue of IDRs.
      • 7. Registration of documents.
      • 8. Conditions for the issue of prospectus and application.
      • 9. Listing of Indian Depository Receipt.
      • 10. Procedure for transfer and redemption.
      • 11. Continuous Disclosure Requirements.
      • 12. Distribution of corporate benefits.
      • 13. Penalty.
      • 14. Repeal and savings.
      • 15. Power of Central Government to decide certain Questions.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Conditions.
      • 4. Register.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Notice.
      • 4. Applications.
      • 5. List of businesses in which the resolutions shall be passed through Postal Ballot.
      • 6. Procedure to be followed for conducting business through Postal Ballot.
      • 7. Procedure to be followed for conducting business by electronic mode.
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Applications.
      • 4. List of businesses in which the resolutions shall be passed through Postal Ballot.
      • 5. Procedure to be followed for conducting business through Postal Ballot.
      • 1. Short title, commencement and extent
      • 2. Definitions
      • 2-A. Interpretation of certain words and expressions
      • 3. Definitions of "company", "existing company", "private company" and "public company"
      • 4. Meaning of "holding company" and "subsidiary"
      • 4-A. Public financial institutions
      • 5. Meaning of "officer who is in default"
      • 6. Meaning of "relative"
      • 7. Interpretation of "person in accordance with whose directions or instructions Directors are accustomed to act"
      • 8. Power of Central Government to declare an establishment not to be a branch office
      • 9. Act to override memorandum, articles, etc
      • 10. Jurisdiction of Courts
      • 10-A. Constitution of Tribunal
      • 10-B. Procedure of Tribunal
      • 10-C. Powers of Tribunal
      • 10-D. Appeals against decisions, etc., of the Tribunal
      • 10-E. Constitution of Board of Company Law Administration
      • 10-F. Appeals against the orders of the Company Law Board
      • 10-FA. Dissolution of Company Law Board
      • 10-FB. Constitution of National Company Law Tribunal
      • 10-FC. Composition of Tribunal
      • 10-FD. Qualifications for appointment of President and Members
      • 10-FE. Term of office of President and Members
      • 10-FF. Financial and administrative powers of Member administration
      • 10-FG. Salary, allowances and other terms and conditions of service of President and other Members
      • 10-FH. Vacancy in Tribunal
      • 10-FI. Resignation of President and Member
      • 10-FJ. Removal and suspension of President or Member
      • 10-FK. officers and employees of Tribunal
      • 10-FL. Benches of Tribunal
      • 10-FM. Order of Tribunal
      • 10-FN. Power to review
      • 10-FO. Delegation of powers
      • 10-FP. Power to seek assistance of Chief Metropolitan Magistrate and District Magistrate
      • 10-FQ. Appeal from order of Tribunal
      • 10-FR. Constitution of Appellate Tribunal
      • 10-FS. Vacancy in Appellate Tribunal, etc
      • 10-FT. Term of office of Chairperson and Members
      • 10-FU. Resignation of Chairperson and Members
      • 10-FV. Removal and suspension of Chairperson and Members of Appellate Tribunal
      • 10-FW. Salary, allowances and other terms and conditions of service of Chairperson and Members
      • 10-FX. Selection Committee
      • 10-FY. Chairperson, etc., to be public servants
      • 10-FZ. Protection of action taken in good faith
      • 10-FZA. Procedure and powers of Tribunal and Appellate Tribunal
      • 10-G. Power to punish for contempt
      • 10-GA. Staff of Appellate Tribunal
      • 10-GB. Civil Court not to have jurisdiction
      • 10-GC. Vacancy in Tribunal or Appellate Tribunal not to invalidate acts or proceedings
      • 10-GD. Right to legal representation
      • 10-GE. Limitation
      • 10-GF. Appeal to Supreme Court
      • 11. Prohibition of associations and partnerships exceeding certain number
      • 12. Mode of forming incorporated company
      • 13. Requirements with respect to memorandum
      • 14. Form of memorandum
      • 15. Printing and signature of memorandum
      • 15-A. Special provision as to alteration of memorandum consequent on alteration of name of State of Madras
      • 15-B. Special provision as to alteration of memorandum consequent on alteration of name of State of Mysore
      • 16. Alteration of memorandum
      • 17. Special resolution and confirmation by Central Government required for alteration of memorandum
      • 17-A. Change of registered office within a State
      • 18. Alteration to be registered within three months
      • 19. Effect of failure to register
      • 20. Companies not to be registered with undesirable names
      • 21. Change of name by company
      • 22. Rectification of name of company
      • 23. Registration of change of name and effect thereof
      • 24. Change of name of existing private limited companies
      • 25. Power to dispense with "Limited" in name of charitable or other company
      • 26. Articles prescribing regulations
      • 27. Regulations required in case of unlimited company, company limited by guarantee or private company limited by shares
      • 28. Adoption and application of Table A in the case of companies limited by shares
      • 29. Form of articles in the case of other companies
      • 30. Form and signature of articles
      • 31. Alteration of articles by special resolution
      • 32. Registration of unlimited company as limited, etc
      • 33. Registration of memorandum and articles
      • 34. Effect of registration
      • 35. Conclusiveness of certificate of incorporation
      • 36. Effect of memorandum and articles
      • 37. Provision as to companies limited by guarantee
      • 38. Effect of alteration in memorandum or articles
      • 39. Copies of memorandum and articles, etc., to be given to members
      • 40. Alteration of memorandum or articles, etc., to be noted in every copy
      • 41. Definition of "member"
      • 42. Membership of holding company
      • 43. Consequences of default in complying with conditions constituting a company a private company
      • 43-A. Private company to become public company in certain cases
      • 44. Prospectus or statement in lieu of prospectus to be filed by private company on ceasing to be private company
      • 45. Members severally liable for debts where business carried on with fewer than seven, or in the case of a private company, two members
      • 46. Form of contracts
      • 47. Bills of exchange and promissory notes
      • 48. Execution of deeds
      • 49. Investments of company to be held in its own name
      • 50. Power for company to have official seal for use outside India
      • 51. Service of documents on company
      • 52. Service of documents on Registrar
      • 53. Service of documents on members by company
      • 54. Authentication of documents and proceedings
      • 55. Dating of prospectus
      • 55-A. Powers of Securities and Exchange Board of India
      • 56. Matters to be stated and reports to be set out in prospectus
      • 57. Expert to be unconnected with formation or management of company
      • 58. Expert's consent to issue of prospectus containing statement by him
      • 58-A. Deposits not to be invited without issuing an advertisement
      • 58-AA. Small depositors
      • 58-AAA. Default in acceptance or refund of deposits to be cognizable
      • 58-B. Provisions relating to prospectus to apply to advertisement
      • 59. Penalty and interpretation
      • 60. Registration of prospectus
      • 60-A. Shelf prospectus
      • 60-B. Information memorandum
      • 61. Terms of contract mentioned in prospectus or statement in lieu of prospectus, not to be varied
      • 62. Civil liability for mis-statements in prospectus
      • 63. Criminal liability for mis-statements in prospectus
      • 64. Document containing offer of shares or debentures for sale to be deemed prospectus
      • 65. Interpretation of provisions relating to prospectuses
      • 66. Newspaper advertisements of prospectus
      • 67. Construction of references to offering shares or debentures to the public, etc
      • 68. Penalty for fraudulently inducing persons to invest money
      • 68-A. Personation for acquisition, etc., of shares
      • 68-B. Initial offer of securities to be in dematerialised form in certain cases
      • 69. Prohibition of allotment unless minimum subscription received
      • 70. Prohibition of allotment in certain cases unless statement in lieu of prospectus delivered to Registrar
      • 71. Effect of irregular allotment
      • 72. Applications for, and allotment of, shares and debentures
      • 73. Allotment of shares and debentures to be dealt in on stock exchange
      • 74. Manner of reckoning fifth, eighth and tenth days in sections 72 and 73
      • 75. Return as to allotments
      • 76. Power to pay certain commissions and prohibition of payment of all other commissions, discounts, etc
      • 77. Restrictions on purchase by company, or loans by company for purchase, of its own or its holding company's shares
      • 77-A. Power of company to purchase its own securities
      • 77-AA. Transfer of certain sums to capital redemption reserve account
      • 77-B. Prohibition for buy-back in certain circumstances
      • 78. Application of premiums received on issue of securities
      • 79. Power to issue shares at a discount
      • 79-A. Issue of sweat equity shares
      • 80. Power to issue redeemable preference shares
      • 80-A. Redemption of irredeemable preference shares, etc
      • 81. Further issue of capital
      • 82. Nature of shares or debentures
      • 83. Numbering of shares
      • 84. Certificate of shares
      • 85. Two kinds of share capital
      • 86. New issues of share capital to be only of two kinds
      • 87. Voting rights
      • 88. Prohibition of issue of shares with disproportionate rights
      • 89. Termination of disproportionately excessive voting rights in existing companies
      • 90. Savings
      • 91. Calls on shares of same class to be made on uniform basis
      • 92. Power of company to accept unpaid share capital, although not called-up
      • 93. Payment of dividend in proportion to amount paid-up
      • 94. Power of limited company to alter its share capital
      • 94-A. Share capital to stand increased where an order is made under section 81(4)
      • 95. Notice to Registrar of consolidation of share capital, conversion of shares into stock, etc
      • 96. Effect of conversion of shares into stock
      • 97. Notice of increase of share capital or of members
      • 98. Power of unlimited company to provide for reserve share capital on re-registration
      • 99. Reserve liability of limited company
      • 100. Special resolution for reduction of share capital
      • 101. Application to Tribunal for confirming order, objections by creditors, and settlement of list of objecting creditors
      • 102. Order confirming reduction and powers of Tribunal on making such order
      • 103. Registration of order and minute of reduction
      • 104. Liability of members in respect of reduced shares
      • 105. Penalty for concealing name of creditor, etc
      • 106. Alteration of rights of holders of special classes of shares
      • 107. Rights of dissentient shareholders
      • 108. Transfer not to be registered except on production of instrument of transfer
      • 108-A. Restriction on acquisition of certain shares
      • 108-B. Restriction on transfer of shares
      • 108-C. Restriction on the transfer of shares of foreign companies
      • 108-D. Power of Central Government to direct companies not to give effect to the transfer
      • 108-E. Time within which refusal to be communicated
      • 108-F. Nothing in sections 108-A to 108-D to apply to Government companies, etc
      • 108-G. Applicability of the provisions of sections 108-A to 108-F
      • 108-H. Construction of certain expressions used in sections 108-A to 108-G
      • 108-I. Penalty for acquisition or transfer of share in contravention of sections 108-A to 108-D
      • 109. Transfer by legal representative
      • 109-A. Nomination of shares
      • 109-B. Transmission of shares
      • 110. Application for transfer
      • 111. Power to refuse registration and appeal against refusal
      • 111-A. Rectification of register on transfer
      • 112. Certification of transfers
      • 113. Limitation of time for issue of certificates
      • 114. Issue and effect of share warrants to bearer
      • 115. Share warrants and entries in register of members
      • 116. Penalty for personation of shareholder
      • 117. Debentures with voting rights not to be issued hereafter
      • 117-A. Debenture trust deed
      • 117-B. Appointment of debenture trustees and duties of debenture trustees
      • 117-C. Liability of company to create security and debenture redemption reserve
      • 118. Right to obtain copies of and inspect trust deed
      • 119. Liability of trustees for debenture holders
      • 120. Perpetual debentures
      • 121. Power to re-issue redeemed debentures in certain cases
      • 122. Specific performance of contract to subscribe for debentures
      • 123. Payments of certain debts out of assets subject to floating charge in priority to claims under the charge
      • 124. "Charge" to include mortgage in this Part
      • 125. Certain charges to be void against Liquidator or creditors unless registered
      • 126. Date of notice of charge
      • 127. Registration of charges on properties acquired subject to charge
      • 128. Particulars in case of series of debentures entitling holders pari passu
      • 129. Particulars in case of commission, etc., on debentures
      • 130. Register of charges to be kept by Registrar
      • 131. Index to register of charges
      • 132. Certificate of registration
      • 133. Endorsement of certificate of registration on debenture or certificate of debenture stock
      • 134. Duty of company as regards registration and right of interested party
      • 135. Provisions of Part to apply to modification of charges
      • 136. Copy of instrument creating charge to be kept by company at registered office
      • 137. Entry in register of charges of appointment of receiver or manager
      • 138. Company to report satisfaction and procedure thereafter
      • 139. Power of Registrar to make entries of satisfaction and release in absence of intimation from company
      • 140. Copy of memorandum of satisfaction to be furnished to company
      • 141. Rectification by Central Government of register of charges
      • 142. Penalties
      • 143. Company's register of charges
      • 144. Right to inspect copies of instruments creating charges and company's register of charges
      • 145. Application of Part to charges requiring registration under it but not under previous law
      • 146. Registered office of company
      • 147. Publication of name by company
      • 148. Publication of authorised as well as subscribed and paid-up capital
      • 149. Restrictions on commencement of business
      • 150. Register of members
      • 151. Index of members
      • 152. Register and index of debenture holders
      • 152-A. Register and index of beneficial owners
      • 153. Trusts not to be entered on register
      • 153-A. Appointment of public trustee
      • 153-B. Declaration as to shares and debentures held in trust
      • 154. Power to close register of members or debenture holders
      • 155. Power of Court to rectify register of members
      • 156. Notice to Registrar of rectification of register
      • 157. Power for company to keep foreign register of members or debenture holders
      • 158. Provisions as to foreign registers
      • 159. Annual return to be made by company having a share capital
      • 160. Annual return to be made by company not having a share capital
      • 161. Further provisions regarding annual return and certificate to be annexed thereto
      • 162. Penalty and interpretation
      • 163. Place of keeping, and inspection of, registers and returns
      • 164. Registers, etc., to be evidence
      • 165. Statutory meeting and statutory report of company
      • 166. Annual general meeting
      • 167. Power of Central Government to call annual general meeting
      • 168. Penalty for default in complying with section 166 or 167
      • 169. Calling of extraordinary general meeting on requisition
      • 170. Sections 171 to 186 to apply to meetings
      • 171. Length of notice for calling meeting
      • 172. Contents and manner of service of notice and persons on whom it is to be served
      • 173. Explanatory statement to be annexed to notice
      • 174. Quorum for meeting
      • 175. Chairman of meeting
      • 176. Proxies
      • 177. Voting to be by show of hands in first instance
      • 178. Chairman's declaration of result of voting by show of hands to be conclusive
      • 179. Demand for poll
      • 180. Time of taking poll
      • 181. Restriction on exercise of voting right of members who have not paid calls, etc
      • 182. Restrictions on exercise of voting right in other cases to be void
      • 183. Right of member to use his votes differently
      • 184. Scrutineers at poll
      • 185. Manner of taking poll and result thereof
      • 186. Power of Tribunal to order meeting to be called
      • 187. Representation of corporations at meetings of companies and creditors
      • 187-A. Representation of the President and Governors in meetings of companies of which they are members
      • 187-B. Exercise of voting rights in respect of shares held in trust
      • 187-C. Declaration by persons not holding beneficial interest in any share
      • 187-D. Investigation of beneficial ownership of shares in certain cases
      • 188. Circulation of members' resolutions
      • 189. Ordinary and special resolutions
      • 190. Resolutions requiring special notice
      • 191. Resolutions passed at adjourned meetings
      • 192. Registration of certain resolutions and agreements
      • 192-A. Passing of resolutions by postal ballot
      • 193. Minutes of proceedings of general meetings and of Board and other meetings
      • 194. Minutes to be evidence
      • 195. Presumptions to be drawn where minutes duly drawn and signed
      • 196. Inspection of minute books of general meetings
      • 197. Publication of reports of proceedings of general meetings
      • 197-A. Company not to appoint or employ certain different categories of managerial personnel at the same time
      • 198. Overall maximum managerial remuneration and managerial remuneration in case of absence or inadequacy of profits
      • 199. Calculation of commission, etc., in certain cases
      • 200. Prohibition of tax-free payments
      • 201. Avoidance of provisions relieving liability of officers and auditors of company
      • 202. Undischarged insolvent not to manage companies
      • 203. Power to restrain fraudulent persons from managing companies
      • 204. Restriction on appointment of firm or body corporate to office or place of profit under a company
      • 204-A. Restrictions on the appointment of former Managing agents or secretaries and treasurers to any office
      • 205. Dividend to be paid only out of profits
      • 205-A. Unpaid dividend to be transferred to special dividend account
      • 205-B. Payment of unpaid or unclaimed dividend
      • 205-C. Establishment of Investor Education and Protection Fund
      • 206. Dividend not to be paid except to registered shareholders or to their order or to their bankers
      • 206-A. Right to dividend rights shares and bonus shares to be held in abeyance pending registration of transfer of shares
      • 207. Penalty for failure to distribute dividends within thirty days
      • 208. Power of company to pay interest out of capital in certain cases
      • 209. Books of account to be kept by company
      • 209-A. Inspection of books of account, etc., of companies
      • 210. Annual accounts and balance sheet
      • 210-A. Constitution of National Advisory Committee on Accounting Standards
      • 211. Form and contents of balance sheet and profit and loss account
      • 212. Balance sheet of holding company to include certain particulars as to its subsidiaries
      • 213. Financial year of holding company and subsidiary
      • 214. Rights of holding company's representatives and members
      • 215. Authentication of balance sheet and profit and loss account
      • 216. Profit and loss account to be annexed and auditors' report to be attached to balance sheet
      • 217. Board's report
      • 218. Penalty for improper issue, circulation or publication of balance sheet or profit and loss account
      • 219. Right of member to copies of balance sheet and auditor's report
      • 220. Three copies of balance sheet, etc., to be filed with Registrar
      • 221. Duty of officer to make disclosure of payments, etc
      • 222. Construction of references to documents annexed to accounts
      • 223. Certain companies to publish statement in the Form in Table F in Schedule I
      • 224. Appointment and remuneration of auditors
      • 224-A. Auditor not to be appointed except with the approval of the company by special resolution in certain cases
      • 225. Provisions as to resolutions for appointing or removing auditors
      • 226. Qualifications and disqualifications of auditors
      • 227. Powers and duties of auditors
      • 228. Audit of accounts of branch office of company
      • 229. Signature of audit report, etc
      • 230. Reading and inspection of auditor's report
      • 231. Right of auditor to attend general meeting
      • 232. Penalty for non-compliance with sections 225 to 231
      • 233. Penalty for non-compliance by auditor with sections 227 and 229
      • 233-A. Power of Central Government to direct special audit in certain cases
      • 233-B. Audit of cost accounts in certain cases
      • 234. Power of Registrar to call for information or explanation
      • 234-A. Seizure of documents by Registrar
      • 235. Investigation of the affairs of a company
      • 236. Application by members to be supported by evidence and power to call for security
      • 237. Investigation of company's affairs in other cases
      • 238. Firm, body corporate or association not to be appointed as inspector
      • 239. Power of inspectors to carry investigation into affairs of related companies, etc
      • 240. Production of documents and evidence
      • 240-A. Seizure of documents by inspector
      • 241. Inspectors' report
      • 242. Prosecution
      • 243. Application for winding up of company or an order under section 397 or 398
      • 244. Proceedings for recovery of damages or property
      • 245. Expenses of investigation
      • 246. Inspector's report to be evidence
      • 247. Investigation of ownership of company
      • 248. Information regarding persons having an interest in company, or in body corporate or firm acting as Managing agent thereof
      • 249. Investigation of associateship with Managing agent, etc
      • 250. Imposition of restrictions upon shares and debentures and prohibition of transfer of shares or debentures in certain cases
      • 250-A. Voluntary winding-up of company, etc., not to stop investigation proceedings
      • 251. Saving for legal advisers and bankers
      • 252. Minimum number of Directors
      • 253. Only individuals to be Directors
      • 254. Subscribers of memorandum deemed to be Directors
      • 255. Appointment of Directors and proportion of those who are to retire by rotation
      • 256. Ascertainment of Directors retiring by rotation and filling of vacancies
      • 257. Right of persons other than retiring Directors to stand for Directorship
      • 258. Right of company to increase or reduce the number of Directors
      • 259. Increase in number of Directors to require Government sanction
      • 260. Additional Directors
      • 261. Certain persons not to be appointed Directors, except by special resolution
      • 262. Filling of casual vacancies among Directors
      • 263. Appointment of Directors to be voted on individually
      • 263-A. Sections 177, 255, 256 and 263 not to apply in relation to companies not carrying on business for profit, etc
      • 264. Consent of candidate for Directorship to be filed with the company and consent to act as Director to be filed with the Registrar
      • 265. Option to company to adopt proportional representation for the appointment of Directors
      • 266. Restrictions on appointment or advertisement of Director
      • 266-A. Application for allotment of Director Identification Number
      • 266-B. Allotment of Director Identification Number
      • 266-C. Prohibition to obtain more than one Director Identification Number
      • 266-D. Obligation of Director to intimate Director Identification Number to concerned company or companies
      • 266-E. Obligation of company to inform Director Identification Number to Registrar
      • 266-F. Obligation to indicate Director Identification Number
      • 266-G. Penalty for contravention of provisions of section 266-A or section 266-C or section 266-D or section 266-E
      • 267. Certain persons not to be appointed Managing Directors
      • 268. Amendment of provision relating to managing, whole-time or non-rotational Directors to require Government approval
      • 269. Appointment of managing or whole-time Director or manager to require Government approval only in certain cases
      • 270. Time within which share qualification is to be obtained and maximum amount thereof
      • 271. Filing of declaration of share qualification by Director
      • 272. Penalty
      • 273. Saving
      • 274. Disqualifications of Directors
      • 275. No person to be a Director of more than fifteen companies
      • 276. Choice to be made by Director of more than fifteen companies at commencement of Act
      • 277. Choice by person becoming Director of more than fifteen companies after commencement of Act
      • 278. Exclusion of certain Directorships for the purposes of sections 275, 276 and 277
      • 279. Penalty
      • 280. Age limit
      • 281. Age limit not to apply if company so resolves
      • 282. Duty of Director to disclose age
      • 283. Vacation of office by Directors
      • 284. Removal of Directors
      • 285. Board to meet at least once in every three calendar months
      • 286. Notice of meetings
      • 287. Quorum for meetings
      • 288. Procedure where meeting adjourned for want of quorum
      • 289. Passing of resolution by circulation
      • 290. Validity of acts of Directors
      • 291. General powers of Board
      • 292. Certain powers to be exercised by Board only at meeting
      • 292-A. Audit Committee
      • 293. Restrictions on powers of Board
      • 293-A. Prohibitions and restrictions regarding political contributions
      • 293-B. Power of Board and other persons to make contributions to the National Defence Fund, etc
      • 294. Appointment of sole selling agents to require approval of company in general meeting
      • 294-A. Prohibition of payment of compensation to sole selling agents for loss of office in certain cases
      • 294-AA. Power of Central Government to prohibit the appointment of sole selling agents in certain cases
      • 295. Loans to Directors, etc
      • 296. Application of section 295 to book debts in certain cases
      • 297. Board's sanction to be required for certain contracts in which particular Directors are interested
      • 298. Power of Directors to carry on business when managing agent or secretaries and treasurers are deemed to have vacated office, etc
      • 299. Disclosure of interests by Director
      • 300. Interested Director not to participate or vote in Board's proceedings
      • 301. Register of contracts, companies and firms in which Directors are interested
      • 302. Disclosure to members of Director's interest in contract appointing Manager, Managing Director,
      • 303. Register of Directors etc.
      • 304. Inspection of the register
      • 305. Duty of Directors, etc., to make disclosure
      • 306. Register to be kept by Registrar and inspection thereof
      • 307. Register of Directors' shareholdings, etc
      • 308. Duty of Directors and persons deemed to be Directors to make disclosure of shareholdings
      • 309. Remuneration of Directors
      • 310. Provision for increase in remuneration to require Government sanction
      • 311. Increase in remuneration of Managing Director on re-appointment or appointment after Act to require Government sanction
      • 312. Prohibition of assignment of office by Directors
      • 313. Appointment and term of office of alternate Directors
      • 314. Director, etc., not to hold office or place of profit
      • 315. Application of sections 316 and 317
      • 316. Number of companies of which one person may be appointed Managing Director
      • 317. Managing Director not to be appointed for more than five years at a time
      • 318. Compensation for loss of office not permissible except to managing or whole-time Directors or to Directors who are managers
      • 319. Payment to Director, etc., for loss of office, etc., in connection with transfer of undertaking or property
      • 320. Payment to Director for loss of office, etc., in connection with transfer of shares
      • 321. Provisions supplementary to sections 318, 319 and 320
      • 322. Directors, etc., with unlimited liability in limited company
      • 323. Special resolution of limited company making liability of Directors, etc., unlimited
      • 324. Power of Central Government to notify that companies engaged in specified classes of industry or business shall not have managing agents
      • 324-A. Abolition of managing agencies and secretaries and treasurers
      • 325. Managing agency company not to have managing agent
      • 325-A. Subsidiary of a body corporate not to be appointed as managing agent
      • 326. Central Government to approve of appointment, etc., of managing agent, and circumstances in which approval may be accorded
      • 327. Application of sections 328 to 331
      • 328. Term of office of managing agent
      • 329. Variation of managing agency agreement
      • 330. Term of office of existing managing agents to terminate on 15th August, 1960
      • 331. Application of Act to existing managing agents
      • 332. No person to be managing agent of more than ten companies after 15th August, 1960
      • 333. Right of managing agent to charge on company's assets
      • 334. Vacation of office on insolvency, dissolution or winding up, etc
      • 335. Suspension from office where receiver appointed
      • 336. Vacation of office on conviction in certain cases
      • 337. Removal for fraud or breach of trust
      • 338. Removal for gross negligence or mismanagement
      • 339. Power to call meetings for the purposes of sections 337 and 338 and procedure
      • 340. Time when certain disqualifications will take effect
      • 341. Conviction not to operate as disqualification of convicted partner, Director, etc., is expelled
      • 342. Registration of office by managing agent
      • 343. Transfer of office by managing agent
      • 344. Managing agency not to be heritable after commencement of Act
      • 345. Succession to managing agency by inheritance or devise under agreement before commencement of Act, to be subject to Central Government's approval
      • 346. Changes in constitution of managing agency, firm or corporation to be approved by Central Government
      • 347. Application of Schedule VIII to certain managing agents
      • 348. Remuneration of managing agent ordinarily not to exceed 10 per cent. of net profits
      • 349. Determination of net profits
      • 350. Ascertainment of depreciation
      • 351. Special provision where there is a profit-sharing arrangement between two or more companies
      • 352. Payment of additional remuneration
      • 353. Time of payment of remuneration
      • 354. Managing agent not entitled to office allowance but entitled to be reimbursed in respect of expenses
      • 355. Saving
      • 356. Appointment of managing agent or associate as selling agent of goods produced by the Company
      • 357. Application of section 356 to case where business of company consists of the supply or rendering of any service
      • 358. Appointment of managing agent or associate as buying or selling agent of other concerns
      • 359. Commission, etc., of managing agent as buying or selling agent of other concerns
      • 360. Contracts between managing agent or associate and company for the sale or purchase of goods or the supply of services, etc
      • 361. Existing contracts relating to matters dealt with in sections 356 to 360 to terminate on 1st March, 1958
      • 362. Registers to be open to inspection
      • 363. Remuneration received in contravention of foregoing sections to be held in trust for company
      • 364. Company not to be bound by assignment of, or charge on, managing agent's remuneration
      • 365. Prohibition of payment of compensation for loss of office in certain cases
      • 366. Limit of compensation for loss of office
      • 367. Managing agent's rights and liabilities after termination of office
      • 368. Managing agent to be subject to control of Board and to restrictions in Schedule VII
      • 369. Loans to managing agent
      • 370. Loans, etc., to companies under the same management
      • 370-A. Provisions as to certain loans which could not have been made if sections 369 and 370 were in force
      • 371. Penalty for contravention of section 369, 370 or 370-A
      • 372. Purchase by company of shares, etc., of other companies
      • 372-A. Inter-corporate loans and investments
      • 373. Investments made before commencement of Act
      • 374. Penalty for contravention of section 372 or 373
      • 375. Managing agent not to engage in business competing with business of managed company
      • 376. Conditions prohibiting reconstruction or amalgamation of company
      • 377. Restrictions on right of managing agent to appoint Directors
      • 378. Appointment of secretaries and treasurers
      • 379. Provisions applicable to managing agents to apply to secretaries and treasurers with the exceptions and modifications specified in sections 380 to 383
      • 380. Sections 324, 330 and 332 not to apply
      • 381. Section 348 to apply subject to a modification
      • 382. Secretaries and treasurers not to appoint Directors
      • 383. Secretaries and treasurers not to sell goods or articles produced by company, etc., unless authorised by Board
      • 383-A. Certain companies to have secretaries
      • 384. Firm or body corporate not to be appointed manager
      • 385. Certain persons not to be appointed managers
      • 386. Number of companies of which a person may be appointed manager
      • 387. Remuneration of manager
      • 388. Application of sections 269, 310, 311, 312 and 317 to managers
      • 388-A. Sections 386 to 388 not to apply to certain private companies
      • 388-B. Reference to Tribunal of cases against managerial personnel
      • 388-C. Interim order by Tribunal
      • 388-D. Decision of the Tribunal
      • 388-E. Power of Central Government to remove managerial personnel on the basis of Tribunal decision
      • 389. Power for companies to refer matters to arbitration
      • 390. Interpretation of sections 391 and 393
      • 391. Power to compromise or make arrangements with creditors and members
      • 392. Power of Tribunal to enforce compromise and arrangement
      • 393. Information as to compromises or arrangements with creditors and members
      • 394. Provisions for facilitating reconstruction and amalgamation of companies
      • 394-A. Notice to be given to Central Government for applications under sections 391 and 394
      • 395. Power and duty to acquire shares of shareholders dissenting from scheme or contract approved by majority
      • 396. Power of Central Government to provide for amalgamation of companies in public interest
      • 396-A. Preservation of books and papers of amalgamated company
      • 397. Application to Tribunal for relief in cases of oppression
      • 398. Application to Tribunal for relief in cases of mismanagement
      • 399. Right to apply under sections 397 and 398
      • 400. Notice to be given to Central Government of application under sections 397 and 398
      • 401. Right of Central Government to apply under sections 397 and 398
      • 402. Powers of Tribunal on application under section 397 or 398
      • 403. Interim order by Tribunal
      • 404. Effect of alteration of memorandum or articles of company by order under section 397 or 398
      • 405. Addition of respondents to application under section 397 or 398
      • 406. Application of sections 539 to 544 to proceedings under sections 397 and 398
      • 407. Consequences of termination or modification of certain agreements
      • 408. Powers of Government to prevent oppression or mis-management
      • 409. Power of Tribunal to prevent change in Board of Directors likely to affect company prejudicially
      • 410. Appointment of Advisory Committee
      • 411 to 415
      • 416. Contracts by agents of company in which company is undisclosed principal
      • 417. Employees' securities to be deposited in post office savings bank or Scheduled Bank
      • 418. Provisions applicable to provident funds of employees
      • 419. Right of employee to see bank's receipt for moneys or securities referred to in section 417 or 418
      • 420. Penalty for contravention of sections 417, 418 and 419
      • 421. Filing of accounts of receivers
      • 422. Invoices, etc., to refer to receiver where there is one
      • 423. Penalty for non-compliance with sections 421 and 422
      • 424. Application of sections 421 to 423 to receivers and managers appointed by Tribunal and managers appointed in pursuance of an instrument
      • 424-A. Reference to Tribunal
      • 424-B. Inquiry into working of sick industrial companies
      • 424-C. Powers of Tribunal to make suitable order on completion of inquiry
      • 424-D. Preparation and sanction of schemes
      • 424-E. Rehabilitation by giving financial assistance
      • 424-F. Arrangement for continuing operations, etc., during inquiry
      • 424-G. Winding up of sick industrial company
      • 424-H. Operating agency to prepare complete inventory, etc
      • 424-I. Direction not to dispose of assets
      • 424-J. Power of Tribunal to call for periodic information
      • 424-K. Misfeasance proceedings
      • 424-L. Penalty for certain offences
      • 425. Modes of winding up.-.
      • 426. Liability as contributories of present and past members
      • 427. Obligations of directors and managers whose liability is unlimited
      • 428. Definition of "contributory"
      • 429. Nature of liability of contributory
      • 430. Contributories in case of death of member
      • 431. Contributories in case of insolvency of member
      • 432. Contributories in case of winding up of a body corporate which is a member
      • 433. Circumstances in which company may be wound up by Tribunal
      • 434. Company when deemed unable to pay its debts
      • 435. Transfer of winding up proceedings to District Court
      • 436. Withdrawal and transfer of winding up from one District Court to another
      • 437. Power of High Court retain winding up proceedings in District Court
      • 438. Jurisdiction of High Court under sections 435, 436 and 437 to be exercised at any time and at any stage
      • 439. Provisions as to applications for winding up
      • 439-A. Statement of affairs to be filed on winding up of a company
      • 440. Right to present winding up petition where company is being wound up voluntarily
      • 441. Commencement of winding up by Tribunal
      • 441-A. Levy and collection of cess on turnover or gross receipts of companies
      • 441-B. Crediting proceeds of cess to Consolidated Fund of India
      • 441-C. Rehabilitation and Revival Fund
      • 441-D. Application of Fund
      • 441-E. Power to call for information
      • 441-F. Penalty for non-payment of cess
      • 441-G. Refund of fund in certain cases
      • 442. Power of Court to stay or restrain proceedings against company
      • 443. Power of Tribunal on hearing petition
      • 444. Order for winding up to be communicated to official Liquidator and Registrar
      • 445. Copy of winding up order to be filed with Registrar
      • 446. Suits stayed on winding up order
      • 446-A. Responsibility of Directors and officers to submit to Tribunal audited books and account
      • 447. Effect of winding up order
      • 448. Appointment of official Liquidator
      • 449. official Liquidator to be Liquidator
      • 450. Appointment and powers of provisional Liquidator
      • 451. General provisions as to Liquidators
      • 452. Style, etc., of Liquidator
      • 453. Receiver not to be appointed of assets with Liquidator
      • 454. Statement of affairs to be made to official Liquidator
      • 455. Report by official Liquidator
      • 456. Custody of company's property
      • 457. Powers of Liquidator
      • 458. Discretion of Liquidator
      • 458-A. Exclusion of certain time in computing periods of limitation
      • 459. Provision for legal assistance to Liquidator
      • 460. Exercise and control of Liquidator's powers
      • 461. Books to be kept by Liquidator
      • 462. Audit of Liquidator's accounts
      • 463. Control of Central Government over Liquidators
      • 464. Appointment and composition of committee of inspection
      • 465. Constitution and proceedings of committee of inspection
      • 466. Power of Tribunal to stay winding up
      • 467. Settlement of list of contributories and application of assets
      • 468. Delivery of property to Liquidator
      • 469. Payment of debts due by contributory and extent of set-off
      • 470. Power of Tribunal to make calls
      • 471. Payment into bank of moneys due to company
      • 472. Moneys and securities paid into bank to be subject to order of Tribunal
      • 473. Order on contributory to be conclusive evidence
      • 474. Power to exclude creditors not proving in time
      • 475. Adjustment of rights of contributories
      • 476. Power to order costs
      • 477. Power to summon persons suspected of having property of company, etc
      • 478. Power to order public examination of promoters, Directors, etc
      • 479. Power to arrest absconding contributory
      • 480. Saving of existing powers of Tribunal
      • 481. Dissolution of company
      • 482. Order made in any Court to be enforced by other Courts
      • 483. Appeals from orders
      • 484. Circumstances in which company may be wound up voluntarily
      • 485. Publication of resolution to wind up voluntarily
      • 486. Commencement of voluntary winding up
      • 487. Effect of voluntary winding up on status of company
      • 488. Declaration of solvency in case of proposal to wind up voluntarily
      • 489. Provisions applicable to a member's voluntary winding up
      • 490. Power of company to appoint and fix remuneration of Liquidators
      • 491. Board's powers to cease on appointment of a Liquidator
      • 492. Power to fill vacancy in office of Liquidator
      • 493. Notice of appointment of Liquidator to be given to Registrar
      • 494. Power of Liquidator to accept shares, etc., as consideration for sale of property of company
      • 495. Duty of Liquidator to call creditors' meeting in case of insolvency
      • 496. Duty of Liquidator to call general meeting at the end of each year
      • 497. Final meeting and dissolution
      • 498. Alternative provisions as to annual and final meetings in case of insolvency
      • 499. Provisions applicable to a creditor's voluntary winding up
      • 500. Meeting of creditor's
      • 501. Notice of resolutions passed by creditors' meeting to be given to Registrar
      • 502. Appointment of Liquidator
      • 503. Appointment of committee of inspection
      • 504. Fixing of Liquidator's remuneration
      • 505. Board's powers to cease on appointment of Liquidator
      • 506. Power to fill vacancy in office of Liquidator
      • 507. Application of section 494 to a creditors voluntary winding up
      • 508. Duty of Liquidator to call meetings of company and of creditors at end of each year
      • 509. Final meeting and dissolution
      • 510. Provisions applicable to every voluntary winding up
      • 511. Distribution of property of company
      • 511-A. Application of section 454 to voluntary winding up
      • 512. Powers and duties of Liquidator in voluntary winding up
      • 513. Body corporate not to be appointed as Liquidator
      • 514. Corrupt inducement affecting appointment as Liquidator
      • 515. Power of Tribunal to appoint and remove Liquidator in voluntary winding up
      • 516. Notice by Liquidator of his appointment
      • 517. Arrangement when binding on company and creditors
      • 518. Power to apply to Tribunal to have questions determined or powers exercised
      • 519. Application of Liquidator to Tribunal for public examination of promoters, Directors, etc
      • 520. Costs of voluntary winding up
      • 521. Saving of right of creditors and contributories to apply for winding up
      • 522. Power to order winding up subject to supervision
      • 523. Effect of petition for winding up subject to supervision
      • 524. Power of Court to appoint or remove Liquidators
      • 525. Powers and obligations of Liquidator appointed by Court
      • 526. Effect of supervision order
      • 527. Appointment in certain cases of voluntary Liquidators to office of Liquidators
      • 528. Debts of all descriptions to be admitted to proof
      • 529. Application of insolvency rules in winding up of insolvent companies
      • 529-A. Overriding preferential payments
      • 530. Preferential payments
      • 531. Fraudulent preference
      • 531-A. Avoidance of voluntary transfer
      • 532. Transfers for benefit of all creditors to be void
      • 533. Liabilities and rights of certain fraudulently preferred persons
      • 534. Effect of floating charge
      • 535. Disclaimer of onerous property in case of a company which is being wound up
      • 536. Avoidance of transfers, etc., after commencement of winding up
      • 537. Avoidance of certain attachments, executions, etc., in winding up by Tribunal
      • 538. offences by officers of companies in liquidation
      • 539. Penalty for falsification of books
      • 540. Penalty for frauds by officers
      • 541. Liability where proper accounts not kept
      • 542. Liability for fraudulent conduct of business
      • 543. Power of Tribunal to assess damages against delinquent Directors, etc
      • 544. Liability under sections 542 and 543 to extend to partners or Directors in firm or company
      • 545. Prosecution of delinquent officers and members of the company
      • 546. Liquidator to exercise certain powers subject to sanction
      • 547. Notification that a company is in liquidation
      • 548. Books and papers of company to be evidence
      • 549. Inspection of books and papers by creditors and contributories
      • 550. Disposal of books and papers of company
      • 551. Information as to pending liquidations
      • 552. official Liquidator to make payments into the public account of India
      • 553. Voluntary Liquidator to make payments into Scheduled Bank
      • 554. Liquidator not to pay moneys into private banking account
      • 555. Unpaid dividends and undistributed assets to be paid into the Companies Liquidation Account
      • 556. Enforcement of duty of Liquidator to make returns, etc
      • 557. Meetings to ascertain wishes of creditors or contributories
      • 558. Tribunal or person before whom affidavit may be sworn
      • 559. Power of Tribunal to declare dissolution of company void
      • 560. Power of Registrar to strike defunct company off register
      • 561. Application of Act to companies formed and registered under previous companies laws
      • 562. Application of Act to companies registered but not formed under previous companies laws
      • 563. Application of Act to unlimited companies re-registered under previous companies laws
      • 564. Mode of transferring shares in the case of companies registered under Acts 19 of 1857 and 7 of 1860
      • 565. Companies capable of being registered
      • 566. Definition of "joint-stock company"
      • 567. Requirements for registration of joint-stock companies
      • 568. Requirements for registration of companies not being joint-stock companies
      • 569. Authentication of statements of existing companies
      • 570. Power of Registrar to require evidence as to nature of company
      • 571. Notice to customers on registration of banking company with limited liability
      • 572. Change of name for purposes of registration
      • 573. Addition of "Limited" or "Private Limited" to name
      • 574. Certificate of registration of existing companies
      • 575. Vesting of property on registration
      • 576. Saving for existing liabilities
      • 577. Continuation of pending legal proceedings
      • 578. Effect of registration under Part
      • 579. Power to substitute memorandum and articles for deed of settlement
      • 580. Power of Court to stay or restrain proceedings
      • 581. Suits stayed on winding up order
      • 581-A. Definitions
      • 581-B. Objects of Producer Company
      • 581-C. Formation of Producer Company and its registration
      • 581-D. Membership and voting rights of Members of Producer Company
      • 581-E. Benefits to Members
      • 581-F. Memorandum of Producer Company
      • 581-G. Articles of association
      • 581-H. Amendment of memorandum
      • 581-I. Amendment of articles
      • 581-J. Option to inter-State co-operative societies to become Producer Companies
      • 581-K. Effect of incorporation of Producer Company
      • 581-L. Vesting of undertaking in Producer Company
      • 581-M. Concession, etc., to be deemed to have been granted to Producer Company
      • 581-N. Provisions in respect of officers and other employees of inter-State co-operative society
      • 581-O. Number of Directors
      • 581-P. Appointment of Directors
      • 581-Q. Vacation of office by Directors
      • 581-R. Powers and functions of Board
      • 581-S. Matters to be transacted at general meeting
      • 581-T. Liability of Directors
      • 581-U. Committee of Directors
      • 581-V. Meetings of Board and quorum
      • 581-W. Chief Executive and his functions
      • 581-X. Secretary of Producer Company
      • 581-Y. Quorum
      • 581-Z. Voting rights
      • 581-ZA. Annual general meetings
      • 581-ZB. Share capital
      • 581-ZC. Special user rights
      • 581-ZD Transferability Of Shares And Attendant Rights
      • 581-ZE. Books of account
      • 581-ZF. Internal audit
      • 581-ZG. Duties of auditor under this Part
      • 581-ZH. Donations or subscription by Producer Company
      • 581-ZI. General and other reserves
      • 581-ZJ. Issue of bonus shares
      • 581-ZK. Loan, etc., to Members
      • 581-ZL. Investment in other companies, formation of subsidiaries, etc
      • 581-ZM. Penalty for contravention
      • 581-ZN. Amalgamation, merger or division, etc., to form new Producer Companies
      • 581-ZO. Disputes
      • 581-ZP. Strike off name of Producer Company
      • 581-ZQ. Provisions of this Part to override other laws
      • 581-ZR. Application of provisions relating to private companies
      • 581-ZS. Reconversion of Producer Company to inter-State co-operative society
      • 581-ZT. Power to modify Act in its application to Producer Companies
      • 582. Meaning of "unregistered company"
      • 583. Winding up of unregistered companies
      • 584. Power to wind up foreign companies, although dissolved
      • 585. Contributories in winding up of unregistered company
      • 586. Power to stay or restrain proceedings
      • 587. Suits, etc., stayed on winding up order
      • 588. Directions as to property in certain cases
      • 589. Provisions of Part cumulative
      • 590. Saving and construction of enactments conferring power to wind up partnership, association or company in certain cases
      • 591. Application of sections 592 to 602 to foreign companies
      • 592. Documents, etc., to be delivered to Registrar by foreign companies carrying on business in India
      • 593. Return to be delivered to Registrar by foreign company where documents, etc., altered
      • 594. Accounts of foreign company
      • 595. Obligation to state name of foreign company, whether limited, and country where incorporated
      • 596. Service on foreign company
      • 597. office where documents to be delivered
      • 598. Penalties
      • 599. Company's failure to comply with Part not to affect its liability under contracts, etc
      • 600. Registration of charges, appointment of receiver and books of account
      • 601. Fees for registration of documents under Part
      • 602. Interpretation of foregoing sections of Part
      • 603. Dating of prospectus and particulars to be contained therein
      • 604. Provisions as to expert's consent and allotment
      • 605. Registration of prospectus
      • 605-A. offer of Indian Depository Receipts
      • 606. Penalty for contravention of sections 603, 604 and 605
      • 607. Civil liability for mis-statements in prospectus
      • 608. Interpretation of provisions as to prospectuses
      • 609. Registration offices
      • 610. Inspection, production and evidence of documents kept by Registrar
      • 610-A. Admissibility of micro films, facsimile copies of documents, computer printouts and documents on computer media as documents and as evidence
      • 610-B. Provisions relating to filing of applications, documents inspection, etc., through electronic form
      • 610-C. Power to modify Act in relation to electronic records (including the manner and form in which electronic records) shall be filed
      • 610-D. Providing of value added services through electronic form
      • 610-E. Application of provisions of Act 21 of 2000
      • 611. Fees in Schedule X to be paid
      • 612. Fees, etc., paid to Registrar and other officers to be accounted for to Central Government
      • 613. Power of Central Government to reduce fees, charges, etc
      • 614. Enforcement of duty of company to make returns, etc., to Registrar
      • 614-A. Power of Court trying offences under the Act to direct the filing of documents with Registrar
      • 615. Power of Central Government to direct companies to furnish information or statistics
      • 616. Application of Act to insurance, banking, electricity supply and other companies governed by special Acts
      • 617. Definition of "Government company"
      • 618. Government companies not to have managing agents
      • 619. Application of sections 224 to 233 to Government companies
      • 619-A. Annual reports on Government companies
      • 619-B. Provisions of section 619 to apply to certain companies
      • 620. Power to modify Act in relation to Government companies
      • 620-A. Power to modify Act in its application to Nidhis , etc
      • 620-B. Special provisions as to companies in Goa, Daman and Diu
      • 620-C. Special provisions as to companies in Jammu and Kashmir
      • 621. offences against Act to be cognizable only on complaint by Registrar, shareholder or Government
      • 621-A. Composition of certain offences
      • 622. Jurisdiction to try offences
      • 623. Certain offences triable summarily in Presidency towns
      • 624. offences to be non-cognizable
      • 624-A. Power of Central Government to appoint company prosecutors
      • 624-B. Appeal against acquittal
      • 625. Payment of compensation in cases of frivolous or vexatious prosecution
      • 626. Application of fines
      • 627. Production and inspection of books where offence suspected
      • 628. Penalty for false statements
      • 629. Penalty for false evidence
      • 629-A. Penalty where no specific penalty is provided elsewhere in the Act
      • 630. Penalty for wrongful withholding of property
      • 631. Penalty for improper use of words "Limited" and "Private Limited"
      • 632. Power to require limited company to give security for costs
      • 633. Power of Court to grant relief in certain cases
      • 634. Enforcement of orders of Courts
      • 634-A. Enforcement of orders of Company Law Board
      • 635. Enforcement of orders of one Court by other Courts
      • 635-A. Protection of acts done in good faith
      • 635-AA. Non-disclosure of information in certain cases
      • 635-B. Protection of employees during investigation by inspector or pendency or proceeding before Appellate Tribunal in certain cases
      • 636. Reduction of fees, charges, etc., payable to company
      • 637. Delegation by Central Government of its powers and functions under Act
      • 637-A. Power of Central Government or Tribunal to accord approval, etc., subject to conditions and to prescribe fees on applications
      • 637-AA. Power of Central Government to fix a limit with regard to remuneration
      • 637-B. Condonation of delays in certain cases
      • 638. Annual report by Central Government
      • 639. Annual reports on Government companies to be placed before Parliament, etc
      • 640. Validation of registration of firms as members of charitable and other companies
      • 640-A. Exclusion of time required in obtaining copies of order of Court or Tribunal
      • 640-B. Forms of, and procedure in relation to, certain applications
      • 641. Power to alter Schedules
      • 642. Power of Central Government to make rules
      • 643. Power of Central Government to make rules relating to winding up
      • 644. Repeal of Acts specified in Schedule XII
      • 645. Saving of orders, rules, etc., in force at commencement of Act
      • 646. Saving of operation of section 138 of Act 7 of 1913
      • 647. Saving of pending proceedings for winding up
      • 647-A. Transfer of winding up proceedings to Tribunal
      • 648. Saving of prosecutions instituted by Liquidator or Court under section 237 of Act 7 of 1913
      • 649. Construction of references to former enactments in documents
      • 650. Construction of "registrar of joint stock companies" in Act 21 of 1860
      • 651. Construction of references to extraordinary resolution in articles, etc
      • 651-A. Reference of winding up of companies in any law
      • 652. Appointment under previous companies laws to have effect as if made under Act
      • 653. Former registration offices continued
      • 654. Registers under previous companies laws to be deemed to be part of registers under Act
      • 655. Funds and accounts under Act to be in continuation of funds and accounts under previous companies laws
      • 656. Saving of incorporation under repealed Acts
      • 657. Saving of certain Tables under previous companies laws
      • 1. Short title, commencement and interpretation.
      • 2. Definitions
      • 3.
      • 4.
      • 5.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10.
      • 11.
      • 12.
      • 13.
      • 14.
      • 15.
      • 16.
      • 17.
      • 18.
      • 19.
      • 20.
      • 21.
      • 22.
      • 23.
      • 24.
      • 25.
      • 26.
      • 27.
      • 28.
      • 29.
      • 30.
      • 31.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Qualifications and age limit for appointment of Members.
      • 3A.
      • 4. Method of recruitment.
      • 5. Medical fitness.
      • 6. Resignation by a Member.
      • 7. Removal of Members from office in certain circumstances.
      • 8. Term of office of Chairman, Vice-Chairman and Members.
      • 8A. Casual vacancy.
      • 9. Salary and allowances.
      • 10. Interpretation.
      • 11. Saving.
      • 12. Oaths of office and secrecy.
      • 13. Other conditions of service.
      • 1. Short title, commencement and interpretation.
      • 2. Definitions.
      • 3. Composition of Benches of the Board.
      • 4. Power of the Chairman to specify matters which may be dealt with by a Bench.
      • 5. Vacancy in the office of the Chairman.
      • 6. Inability of the Chairman to function.
      • 7. Jurisdiction of the Bench.
      • 8. Language of the Bench.
      • 9. Sitting hours of the Bench.
      • 10. Bench to have seal of its own.
      • 11. Petitions, etc. to be in writing.
      • 12. Application, reference or petition to be divided into paragraphs.
      • 13. General heading to be in Form No. 1 in Annexure II.
      • 14. Procedure for filing petition.
      • 15. Presentation and scrutiny of petition.
      • 16. Contents of petition.
      • 17. Contents of interlocutory application.
      • 18. Documents to accompany the petition.
      • 19. Rights of a party to appear before the Bench.
      • 20. Plural remedies.
      • 21. Service of notice and process issued by the Bench.
      • 22. Filling of reply and other documents by the respondents.
      • 23. Filling of counter-reply by the petitioner.
      • 24. Power of the Bench to call for further information/evidence.
      • 25. Hearing of petition.
      • 26. Procedure to be followed where any party does not appear.
      • 27. Review.
      • 28. Substitution of legal representative.
      • 29. Order of the Bench.
      • 30. Inspection of record and supply of certified copies.
      • 31. Powers and functions of the Secretary.
      • 32. Powers and duties of the Bench Officer.
      • 33. Registers of petitions and applications.
      • 34. Fees.
      • 35. Reference to Company Law Board.
      • 36.
      • 37. Application for deposit and debenture.
      • 38. Petition under section 397 or 398.
      • 39. Petition under section 407.
      • 40. Reference under section 621A.
      • 41. Petition under section 2A of the Monopolies Act.
      • 42. Reference under section 22A of the Securities Act.
      • 42A. Intimation or petition under section 58AA or 117B.
      • 43. Enlargement of time.
      • 44. Saving of inherent power of the Bench.
      • 45. Amendment of order.
      • 46. General power to amend.
      • 47. Bench to be deemed to be a Court for certain purposes.
      • 48. Power to dispense with the requirement of the regulations.
      • 49. Preparation of paper book.
      • 50. Dress for the member, for the authorised representatives and for the parties in person.
      • 51. Restriction on Audio or video Recording by the parties.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Settlement of offences.
      • 4. Declaration to be filed by the applicant with the Registrar.
      • 5. Time and manner of payment of fees for seeking immunity under the Scheme.
      • 6. Withdrawal of appeal against prosecution launched for the offence.
      • 7. Order by designated authority granting immunity from the penalty and prosecution.
      • 8. Scheme not to apply to certain offence.
      • 9.
      • 10.
      • 11. Submission.
      • 12.
      • 1.
      • 2. Application.
      • 3. Maintenance of records.
      • 4. Penalty.
      • 5. Saving.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Maintenance of records.
      • 4. Penalty.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Maintenance of records.
      • 4. Penalty.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Maintenance of records.
      • 4. Penalty.
      • 1. Short Title and Commencement.
      • 2. Application.
      • 3. Maintenance of records.
      • 4. Penalty.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Maintenance of records.
      • 4. Penalty.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Form of the Report.
      • 5. Time limit for submission of Report.
      • 6. Cost Auditor to be furnished with the cost accounting records etc.
      • 7. Authentication of Annexure to the Cost Audit Report.
      • 8. Penalties.
      • 1. Short Title and Commencement.
      • 2. Applicability.
      • 3. Approval of the Central Government in case of Appointment of Relatives, etc. of Directors.
      • 4. Selection of Relatives of Directors and Directors to Hold a Place of Office/Profit.
      • 5. Procedure for Examination of Application.
      • 1. Short Title and Commencement.
      • 2. Applicability.
      • 3. Approval of the Central Government in case of Appointment of Relatives etc. of Directors.
      • 4. Procedure of examination of applications.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Certain documents to be preserved permanently.
      • 4. Destruction of documents.
      • 5. Preservation of documents specified in Schedule II.
      • 6. Registered documents of foreign companies.
      • 7. Records to be preserved for three years.
      • 8. Record of document destroyed to be maintained.
      • 9. Application of other rules not barred.
      • 1. Commencement.
      • 2. Definitions.
      • 3. Credits to the Fund.
      • 4. Manner of Accounting.
      • 5. Expenses of the Committee.
      • 6. Audit of Accounts.
      • 7. Constitution and Functions of the Committee.
      • 8. Power to call upon a Company.
      • 9. Report by the Committee.
      • 10. Meetings.
      • 11. Agenda.
      • 12. Voting.
      • 13. Minutes.
      • 14. Conditions for Utilization of Funds by the Committee.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Eligibility Conditions and subscription of Foreign Currency Exchangeable Bonds.
      • 4. End-use requirements.
      • 5. Operational Procedure.
      • 6. Pricing and Maturity.
      • 7. Mandatory Requirements.
      • 8. Retention and deployment of proceeds of Foreign Currency Exchangeable Bond.
      • 9. Taxation on Exchangeable Bonds.
      • 1. Short title and commencement.
      • 2. Applicability.
      • 3. Buying-back.
      • 4. Special resolution.
      • 5. Filing of letter of offer, etc.
      • 6. Offer procedure.
      • 7. Payment to the shareholder.
      • 8. General obligations of the company.
      • 9. Return to be filed with Registrar.
      • 10. Extinguishment of Certificate.
      • 11. Register of shares.
      • 1. Short title and commencement.
      • 2. Applicability.
      • 3. Definition.
      • 4. Investment of general reserves.
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Particulars regarding the terms of issue of debentures or the terms of raising of loans by a public company.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Special resolution.
      • 5. Register of shares.
      • 6. Restriction on issue of sweat equity shares.
      • 7. Disclosure in the Directors Report.
      • 8. Pricing of Sweat Equity Shares.
      • 9. Issue of Sweat Equity Shares for consideration other than cash.
      • 10. Lock-in of sweat equity shares.
      • 11. Certificate from auditors.
      • 12. Accounting policies.
      • 1. Short title and commencement.
      • 2. Applicability.
      • 3. Definitions.
      • 4. Special Resolution.
      • 5. Pricing.
      • 6. Disclosures.
      • 7. Audit Certificate.

The Producer Companies (General Reserves) Rules, 2003

Published vide Notification No. G.S.R. 641(E), dated 7th August, 2003

Act2591

Ministry of Finance

(Department of Company Affairs)

G.S.R. 641(E). - In exercise of the powers conferred by clause (a) of sub-section (1) of Section 642, read with sub-section (1) of Section 581ZL of the Companies Act, 1956 the Central Government hereby makes the following rules, namely :-

1. Short title and commencement. - (1) These rules may be called the Producer Companies (General Reserves) Rules, 2003.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. Applicability. - These rules shall apply to a company formed and registered under Section 581C of the Companies Act 1956.

3. Definition. - "Co-operative society" means a society registered or deemed to be registered under any law relating to co-operative societies for the time being in force in any State.

4. Investment of general reserves. - A producer company formed and registered under Section 581C of the Companies Act, 1956, shall make investments from and out of its general reserves in the following manner, namely :-

(a) in approved securities, fixed deposits, units and bonds issued by the Central or State Governments or co-operative societies or scheduled bank;

(b) in a co-operative bank, State co-operative bank, co-operative land development bank or Central co-operative bank; or

(c) with any other scheduled bank;

(d) in any of the securities specified in Section 20 of the Indian Trusts Act, 1882; or

(e) in the shares or securities of any other multi-State Co-operative society or any co-operative society; or

(f) in the shares, securities or assets of a public financial institutions specified under Section 4A of the Companies Act, 1956.

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