Companies Act, 1956


LawyerServices

w w w . L a w y e r S e r v i c e s . i n
Section
 Section Title
  Preamble

Part I           Preliminary
  1 Short title, commencement and extent. View Judgements
  2 Definitions. View Judgements
  2A Interpretation of certain words and expressions. View Judgements
  3 Definitions of "company", "existing company", "private company" and "public company". View Judgements
  4 Meaning of "holding company" and "subsidiary". View Judgements
  4A Public Financial Institutions. View Judgements
  5 Meaning of "officer who is in default". View Judgements
  6 Meaning of "relative". View Judgements
  7 Interpretation of "person in accordance with whose directions or instructions directors are accustomed to act". View Judgements
  8 Power of Central Government to declare an establishment not to be a branch office. View Judgements
  9 Act to override memorandum, articles, etc. View Judgements
  10 Jurisdiction of Courts. View Judgements
  10A Omitted. View Judgements
  10B Omitted. View Judgements
  10C Omitted. View Judgements
  10D Omitted. View Judgements

Part I-A           Board of Company Law administration.
  10E Constitution of Board of Company Law Administration. View Judgements
  10F Appeals against the orders of the Company Law Board. View Judgements
  10FA Dissolution of Company Law Board. View Judgements
  10FB Constitution of National Company Law Tribunal View Judgements
  10FC Composition of Tribunal View Judgements
  10FD Qualifications for appointment of President and Members. View Judgements
  10FE Term of office of President and Members. View Judgements
  10FF Financial and administrative powers of Member Administration. View Judgements
  10FG Salary, allowances and other terms and conditions of service of President and other Members. View Judgements
  10FH Vacancy in Tribunal. View Judgements
  10FI Resignation of President and Member. View Judgements
  10FJ Removal and suspension of President or Member. View Judgements
  10FK Officers and employees of Tribunal View Judgements
  10FL Benches of Tribunal. View Judgements
  10FM Order of Tribunal. View Judgements
  10FN Power to review. View Judgements
  10FO Delegation of powers. View Judgements
  10FP Power to seek assistance of Chief Metropolitan Magistrate and District Magistrate. View Judgements
  10FQ Appeal from order of Tribunal. View Judgements
  10FR Constitution of Appellate Tribunal. View Judgements
  10FS Vacancy in Appellate Tribunal, etc. View Judgements
  10FT Term of office of Chairperson and Members. View Judgements
  10FU Resignation of Chairperson and Members. View Judgements
  10FV Removal and suspension of Chairperson and Members of Appellate Tribunal. View Judgements
  10FW Salary, allowances and other terms and conditions of service of Chairperson and Members. View Judgements
  10FX Selection Committee. View Judgements
  10FY Chairperson, etc., to be public servants. View Judgements
  10FZ Protection of action taken in good faith. View Judgements
  10FZA Procedure and powers of Tribunal and Appellate Tribunal. View Judgements
  10G Power to punish for contempt. View Judgements
  10GA Staff of Appellate. Tribunal. View Judgements
  10GB Civil court not to have jurisdiction. View Judgements
  10GC Vacancy in Tribunal or Appellate Tribunal not to invalidate acts or proceedings. View Judgements
  10GD Right to legal representation. View Judgements
  10GE Limitation. View Judgements
  10GF Appeal to Supreme Court. View Judgements

Part II           Incorporation of Company and Matters Incidental thereto.
  11 Prohibition of associations and partnerships exceeding certain number. View Judgements
  12 Mode of forming incorporated company. View Judgements
  13 Requirements with respect to memorandum. View Judgements
  14 Form of memorandum. View Judgements
  15 Printing and signature of memorandum. View Judgements
  15A Special provision as to alteration of memorandum consequent on alteration of name of State of Madras. View Judgements
  15B Special provision as to alteration of memorandum consequent on alteration of name of State of Mysore. View Judgements
  16 Alteration of memorandum. View Judgements
  17 Special resolution and confirmation by [Company Law Board] required for alteration of memorandum. View Judgements
  17A Change of registered office within a State View Judgements
  18 Alteration to be registered within three months. View Judgements
  19 Effect of failure to register. View Judgements
  20 Companies not to be registered with undesirable names. View Judgements
  21 Change of name by company. View Judgements
  22 Rectification of name of company. View Judgements
  23 Registration of change of name and effect thereof. View Judgements
  24 Change of name of existing private limited companies. View Judgements
  25 Power to dispense with "Limited" in name of charitable or other company. View Judgements
  26 Articles prescribing regulations. View Judgements
  27 Regulations required in case of unlimited company, company limited by guarantee or private company limited by shares. View Judgements
  28 Adoption and application of Table A in the case of companies limited by shares. View Judgements
  29 Form of articles in the case of other companies. View Judgements
  30 Form and signature of articles. View Judgements
  31 Alteration of articles by special resolution. View Judgements
  32 Registration of unlimited company as limited, etc. View Judgements
  33 Registration of memorandum and articles. View Judgements
  34 Effect of registration. View Judgements
  35 Conclusiveness of certificate of incorporation. View Judgements
  36 Effect of memorandum and articles. View Judgements
  37 Provision as to companies limited by guarantee. View Judgements
  38 Effect of alteration in memorandum or articles. View Judgements
  39 Copies of memorandum and articles, etc., to be given to members. View Judgements
  40 Alteration of memorandum or articles, etc., to be noted in every copy. View Judgements
  41 Definition of "member". View Judgements
  42 Membership of holding company. View Judgements
  43 Consequences of default in complying with conditions constituting a company a private company. View Judgements
  43A Private company to become public company in certain cases. View Judgements
  44 Prospectus or statement in lieu of prospectus to be filed by private company on ceasing to be private company. View Judgements
  45 Members severally liable for debts where business carried on with fewer than seven, or in the case of a private company, two members. View Judgements
  46 Form of contracts. View Judgements
  47 Bills of exchange and promissory notes. View Judgements
  48 Execution of deeds. View Judgements
  49 Investments of company to be held in its own name. View Judgements
  50 Power for company to have official seal for use outside India. View Judgements
  51 Service of documents on company. View Judgements
  52 Service of documents on Registrar. View Judgements
  53 Service of documents on members by company. View Judgements
  54 Authentication of documents and Proceedings. View Judgements

Part III           Prospectus and Allotment, and other matters relating to issue of shares or debentures.
  55 Dating of prospectus. View Judgements
  55A Powers of Securities and Exchange Board of India View Judgements
  56 Matters to be stated and reports to be set out in prospectus. View Judgements
  57 Expert to be unconnected with formation or management of company. View Judgements
  58 Expert's consent to issue of prospectus containing statement by him. View Judgements
  58A Deposits not to be invited without issuing an advertisement. View Judgements
  58AA Small depositors View Judgements
  58AAA Default in acceptance or refund of deposits to be cognizable View Judgements
  58B Provisions relating to prospectus to apply to advertisement. View Judgements
  59 Penalty and interpretation. View Judgements
  60 Registration of prospectus. View Judgements
  60A Filing of Shelf prospectus. View Judgements
  60B Information memorandum View Judgements
  61 Terms of contract mentioned in prospectus or statement in lieu of prospectus, not to be varied. View Judgements
  62 Civil liability for misstatements in prospectus. View Judgements
  63 Criminal liability for misstatements in prospectus. View Judgements
  64 Document containing offer of shares or debentures for sale to be deemed prospectus. View Judgements
  65 Interpretation of provisions relating to prospectuses. View Judgements
  66 Newspaper advertisement of prospectus. View Judgements
  67 Construction of references to offering shares or debentures to the public, etc. View Judgements
  68 Penalty for fraudulently inducing persons to invest money. View Judgements
  68A Personation for acquisition, etc., of shares. View Judgements
  69 Prohibition of allotment unless minimum subscription received. View Judgements
  70 Prohibition of allotment in certain cases unless statement in lieu of prospectus delivered to Registrar. View Judgements
  71 Effect of irregular allotment. View Judgements
  72 Application for, and allotment of, shares and debentures. View Judgements
  73 Allotment of shares and debentures to be dealt in on stock exchange. View Judgements
  74 Manner of reckoning fifth, eighth and tenth days in sections 72 and 73. View Judgements
  75 Return as to allotments. View Judgements
  76 Power to pay certain commissions and prohibition of payment of all other commissions, discounts, etc. View Judgements
  77 Restrictions on purchase by company, or loans by company for purchase, of its own or its holding company's shares. View Judgements
  77A Power of company to purchase its own securities View Judgements
  77AA Transfer of certain sums to capital redemption reserve account View Judgements
  77B Prohibition for buy-back in certain circumstances. View Judgements
  78 Application of premiums received on issue of shares. View Judgements
  79 Power to issue shares at a discount. View Judgements
  79A Issue of sweat equity shares View Judgements
  80 Power to issue redeemable preference shares. View Judgements
  80A Redemption of irredeemable preference share, etc. View Judgements
  81 Further issue of capital. View Judgements

Part IV           Share Capital and Debentures
  82 Nature of shares. View Judgements
  83 Numbering of shares [Omitted w.e.f. 20-9-1995] View Judgements
  84 Certificate of shares. View Judgements
  85 Two kinds of share capital. View Judgements
  86 New issues of share capital to be only of two kinds. View Judgements
  87 Voting rights. View Judgements
  88 Prohibition of issue of shares with disproportionate rights. View Judgements
  89 Termination of disproportionately excessive voting rights in existing companies. View Judgements
  90 Savings. View Judgements
  91 Calls on shares of same class to be made on uniform basis. View Judgements
  92 Power of company to accept unpaid share capital, although not called up. View Judgements
  93 Payment of dividend in proportion to amount paid-up. View Judgements
  94 Power of limited company to alter its share capital. View Judgements
  94A Share capital to stand increased where an order is made under section 81(4). View Judgements
  95 Notice to Registrar of consolidation of share capital, conversion of shares into stock, etc. View Judgements
  96 Effect of conversion of shares into stock. View Judgements
  97 Notice of increase of share capital or of members. View Judgements
  98 Power of unlimited company to provide for reserve share capital on re-registration. View Judgements
  99 Reserve liability of limited company. View Judgements
  100 Special resolution for reduction of share capital. View Judgements
  101 Application to Court for confirming order, objections by creditors and settlement of list of objecting creditors. View Judgements
  102 Order confirming reduction and powers of Court on making such order. View Judgements
  103 Registration of order and minute of reduction. View Judgements
  104 Liability of members in respect of reduced shares. View Judgements
  105 Penalty for concealing name of creditor, etc. View Judgements
  106 Alteration of rights of holders of special classes of shares. View Judgements
  107 Rights of dissentient shareholders. View Judgements
  108 Transfer not to be registered except on production of instrument of transfer. View Judgements
  108A Restriction on acquisition of certain shares. View Judgements
  108B Restriction on transfer of shares. View Judgements
  108C Restriction on the transfer of shares of foreign companies. View Judgements
  108D Power of Central Government to direct companies not to give effect to the transfer. View Judgements
  108E Time within which refusal to be communicated. View Judgements
  108F Nothing in sections 108A to 108D to apply to Government companies, etc. View Judgements
  108G Applicability of the provisions of sections 108A to 108F. View Judgements
  108H Construction of certain expressions used in sections 108A to 108G. View Judgements
  108I Penalty for acquisition or transfer of share in contravention of sections 108A to 108D. View Judgements
  109 Transfer by legal representative. View Judgements
  109A Nomination of shares View Judgements
  109B Transmission of shares View Judgements
  110 Application for transfer. View Judgements
  111 Power to refuse registration and appeal against refusal. View Judgements
  111A Rectification of register on transfer. View Judgements
  112 Certification of transfers. View Judgements
  113 Limitation of time for issue of certificates. View Judgements
  114 Issue and effect of share warrants to bearer. View Judgements
  115 Share warrants and entries in register of members. View Judgements
  116 Penalty for personation of shareholder. View Judgements
  117 Debentures with voting rights not to be issued hereafter. View Judgements
  117A Debenture trust deed View Judgements
  117B Appointment of debenture trustees and duties of debenture trustees View Judgements
  117C Liability of company to create security and debenture redemption reserve View Judgements
  118 Right to obtain copies of and inspect trust deed. View Judgements
  119 Liability of trustees for debenture-holders. View Judgements
  120 Perpetual debentures. View Judgements
  121 Power to re-issue redeemed debentures in certain cases. View Judgements
  122 Specific performance of contract to subscribe for debentures. View Judgements
  123 Payments of certain debts out of assets subjects to floating charge in priority to claims under the charge. View Judgements

Part V           Registration of Charges.
  124 "Charge" to include mortgage in this Part. View Judgements
  125 Certain charges to be void against liquidator or creditors unless registered. View Judgements
  126 Date of notice of charge. View Judgements
  127 Registration of charges on properties acquired subject to charge. View Judgements
  128 Particulars in case of series o debentures entitling holders pari passu. View Judgements
  129 Particulars in case of commission, etc., on debentures. View Judgements
  130 Register of charges to be kept by Registrar. View Judgements
  131 Index to register of charges. View Judgements
  132 Certificate of registration. View Judgements
  133 Endorsement of certificate of registration on debenture or certificate of debenture stock. View Judgements
  134 Duty of company as regards registration and right of interested party. View Judgements
  135 Provisions of Part to apply to modification of charges. View Judgements
  136 Copy of instrument creating charge to be kept by company at registered office. View Judgements
  137 Entry in register of charges of appointment of receiver or manager. View Judgements
  138 Company to report satisfaction and procedure thereafter. View Judgements
  139 Power of Registrar to make entries of satisfaction and release in absence of intimation from company. View Judgements
  140 Copy of memorandum of satisfaction to be furnished to company. View Judgements
  141 Rectification by Company Law Board of register of charges. View Judgements
  142 Penalties. View Judgements
  143 Company's register of charges. View Judgements
  144 Right to inspect copies of instruments creating charges and company's register of charges. View Judgements
  145 Application of Part of charges requiring registration under it but not under previous law. View Judgements

Part VI           Management and Administration

Chapter I           General Provisions.
  146 Registered office of company. View Judgements
  147 Publication of name by company. View Judgements
  148 Publication of authorised as well as subscribed and paid-up capital. View Judgements
  149 Restrictions on commencement of business. View Judgements
  150 Register of members. View Judgements
  151 Index of members. View Judgements
  152 Register and index of debenture-holders. View Judgements
  152A Register and index of beneficial owners. View Judgements
  153 Trusts not to be entered on register. View Judgements
  153A Appointment of public trustee. View Judgements
  153B Declaration as to shares and debentures held in trust. View Judgements
  154 Power to close register of members or debenture-holders. View Judgements
  155 Omitted. View Judgements
  156 Omitted. View Judgements
  157 Power for company to keep foreign register of members or debenture-holders. View Judgements
  158 Provisions as to foreign registers. View Judgements
  159 Annual return to be made by company having a share capital. View Judgements
  160 Annual return to be made by company not having a share capital. View Judgements
  161 Further provisions regarding annual return and certificate to be annexed thereto. View Judgements
  162 Penalty and interpretation. View Judgements
  163 Place of keeping, and inspection of , registers and returns. View Judgements
  164 Registers etc., to be evidence. View Judgements
  165 Statutory meeting and statutory report of company. View Judgements
  166 Annual general meeting. View Judgements
  167 Power of Company Law Board to call annual general meeting. View Judgements
  168 Penalty for default in complying with section 166 or 167. View Judgements
  169 Calling of extraordinary general meeting on requisition. View Judgements
  170 Sections 171 to 186 to apply to meetings. View Judgements
  171 Length of notice for calling meeting. View Judgements
  172 Contents and manner or service of notice and persons on whom it is to be served. View Judgements
  173 Explanatory statement to be annexed to notice. View Judgements
  174 Quorum for meeting. View Judgements
  175 Chairman of meeting. View Judgements
  176 Proxies. View Judgements
  177 Voting to be by show of hands in first instance. View Judgements
  178 Chairman's declaration of result of voting by show of hands to be conclusive. View Judgements
  179 Demand for poll. View Judgements
  180 Time of taking poll. View Judgements
  181 Restriction on exercise of voting right of members who have not paid calls, etc. View Judgements
  182 Restrictions on exercise of voting right in other cases to be void. View Judgements
  183 Right of member to use his votes differently. View Judgements
  184 Scrutineers at poll. View Judgements
  185 Manner of taking poll and result thereof. View Judgements
  186 Power of Company Law Board to order meeting to be called. View Judgements
  187 Representation of corporations at meetings of companies and of creditors. View Judgements
  187A Representation of the President and Governors in meetings of companies of which they are members. View Judgements
  187B Exercise of voting rights in respect of shares held in trust. View Judgements
  187C Declaration by persons not holding beneficial interest in any share. View Judgements
  187D Investigation of beneficial ownership of shares in certain cases. View Judgements
  188 Circulation of members' resolutions. View Judgements
  189 Ordinary and special resolutions. View Judgements
  190 Resolutions requiring special notice. View Judgements
  191 Resolutions passed at adjourned meetings. View Judgements
  192 Registration of certain resolutions and agreements. View Judgements
  192A Passing of resolutions by postal ballot View Judgements
  193 Minutes of proceedings of general meetings and of Board and other meetings. View Judgements
  194 Minutes to be evidence. View Judgements
  195 Presumptions to be drawn where minutes duly drawn and signed. View Judgements
  196 Inspection of minute books of general meetings. View Judgements
  197 Publication of reports of proceedings of general meetings. View Judgements
  197A Company not to appoint or employ certain different categories of managerial personnel at the same time View Judgements
  198 Overall maximum managerial remuneration and managerial remuneration in case of absence or inadequacy of profits. View Judgements
  199 Calculation of commission, etc. in certain cases. View Judgements
  200 Prohibition of tax-fee payments. View Judgements
  201 Avoidance of provisions relieving liability of officers and auditors of company. View Judgements
  202 Undercharged insolvent not to manage companies. View Judgements
  203 Power to restrain fraudulent persons from managing companies. View Judgements
  204 Restriction on appointment of firm or body corporate to office or place of profit under a company. View Judgements
  204A Restrictions on the appointment of former managing agents or secretaries and treasurers to any office. View Judgements
  205 Dividend to be paid only out of profits. View Judgements
  205A Unpaid dividend to be transferred to special dividend account. View Judgements
  205B Payment of unpaid or unclaimed dividend. View Judgements
  205C Establishment of Investor Education and Protection Fund View Judgements
  206 Dividend not to be paid except to registered shareholders or to their order ro to their bankers. View Judgements
  206A Right to dividend, rights shares and bonus shares to be held in abeyance pending registration of transfer of shares. View Judgements
  207 Penalty for failure to distribute dividends within forth-two days. View Judgements
  208 Power of company to pay interest out of capital in certain cases. View Judgements
  209 Books of account to be kept by company. View Judgements
  209A Inspection of books of account, etc., of companies. View Judgements
  210 Annual accounts and balance-sheet. View Judgements
  210A Constitution of National Advisory Committee on Accounting Standards View Judgements
  211 Form and contents of balance-sheet and profit and loss account. View Judgements
  212 Balance-sheet of holding company to include certain particulars as to its subsidiaries. View Judgements
  213 Financial year of holding company and subsidiary. View Judgements
  214 Rights of holding company's representatives and members. View Judgements
  215 Authentication of balance-sheet and profit and loss account. View Judgements
  216 Profit and loss account to be annexed and auditor's report to be attached to balance-sheet. View Judgements
  217 Board's report. View Judgements
  218 Penalty for improper issue, circulation or publication of balance-sheet or profit and loss account. View Judgements
  219 Right of member to copies of balance-sheet and auditors' report. View Judgements
  220 Three copies of balance-sheet, etc., to be filed with Registrar. View Judgements
  221 Duty of officer to make disclosure of payments, etc. View Judgements
  222 Construction of references to documents annexed to accounts. View Judgements
  223 Certain companies to publish statement in the Form in Table F in Schedule I. View Judgements
  224 Appointment and remuneration of auditors. View Judgements
  224A Auditor not to be appointed except with the approval of the company by special resolution in certain cases. View Judgements
  225 Provisions as to resolutions for appointing or removing auditors. View Judgements
  226 Qualifications and disqualifications of auditors. View Judgements
  227 Powers and duties of auditors. View Judgements
  228 Audit of accounts of branch office of company. View Judgements
  229 Signature of audit report, etc. View Judgements
  230 Reading and inspection of auditor's report. View Judgements
  231 Right of auditor to attend general meeting. View Judgements
  232 Penalty for non-compliance by auditor with sections 225 and 231. View Judgements
  233 Penalty for non-compliance by auditor with sections 227 and 229. View Judgements
  233A Power of Central Government to direct special audit in certain cases. View Judgements
  233B Audit of cost accounts in certain cases. View Judgements
  234 Power of Registrar to call for information or explanation. View Judgements
  234A Seiqure of documents by Registrar. View Judgements
  235 Investigation of the affairs of a company. View Judgements
  236 Application by members to be supported by evidence and power to call for security. View Judgements
  237 Investigation of company's affairs in other cases. View Judgements
  238 Firm, body corporate or association not to be appointed as inspector. View Judgements
  239 Power of inspectors to carry investigation into affairs of related companies. View Judgements
  240 Production of documents and evidence. View Judgements
  240A Seizure of documents by inspector. View Judgements
  241 Inspector's report. View Judgements
  242 Prosecution. View Judgements
  243 Application for winding up of company or an order under section 397 or 398. View Judgements
  244 Proceedings for recovery of damages or property. View Judgements
  245 Expenses of investigation. View Judgements
  246 Inspector's report to be evidence. View Judgements
  247 Investigation of ownership of company. View Judgements
  248 Information regarding persons having an interest in company. View Judgements
  249 Investigation of associate ship with managing agent, etc. View Judgements
  250 Imposition of restrictions upon shares and debentures and prohibition of transfer of shares or debentures in certain cases. View Judgements
  250A Voluntary winding up of company, etc. not to stop investigation proceedings. View Judgements
  251 Saving for legal advisers and bankers. View Judgements

Chapter II           Directors
  252 Minimum number of directors. View Judgements
  253 Only individuals to be directors. View Judgements
  254 Subscribers of memorandum deemed to be directors. View Judgements
  255 Appointment of directors and proportion of those who are to retire by rotation. View Judgements
  256 Ascertainment of directors retiring by rotation and filling of vacancies. View Judgements
  257 Right of persons other than retiring directors to stand for directorship. View Judgements
  258 Right of company to increase or reduce the number of directors. View Judgements
  259 Increase in number of directors to require Government sanction. View Judgements
  260 Additional directors. View Judgements
  261 Certain persons not to be appointed directors, except by special resolution. View Judgements
  262 Filling of casual vacancies among directors. View Judgements
  263 Appointment of directors to be voted on individually. View Judgements
  263A Sections 177, 255, 256 and 263 not to apply in relation to companies not carrying on business for profit, etc. View Judgements
  264 Consent of candidate for directorship to be filed with the company and consent to act as director to be filed with the Registrar. View Judgements
  265 Option to company to adopt proportional representation for the appointment of directors. View Judgements
  266 Restrictions on appointment or advertisement of director. View Judgements
  267 Certain persons not to be appointed managing directors. View Judgements
  268 Amendment of provision relating to managing, whole time or non-rotational directors to require Government approval. View Judgements
  269 Appointment of managing or whole-time director or manager to require Government approval only in certain cases. View Judgements
  270 Time within which share qualification is to be obtained and maximum amount thereof. View Judgements
  271 Repealed. View Judgements
  272 Penalty. View Judgements
  273 Saving View Judgements
  274 Disqualifications of directors. View Judgements
  275 No person to be a director of more than twenty companies. View Judgements
  276 Choice to be made by director of more than twenty companies at commencement of Act. View Judgements
  277 Choice by person becoming director of more than twenty companies after commencement of Act. View Judgements
  278 Exclusion of certain directorships for the purposes of sections 275, 276 and 277. View Judgements
  279 Penalty. View Judgements
  280 Repealed. View Judgements
  281 Repealed. View Judgements
  282 Repealed. View Judgements
  283 Vacation of office by directors. View Judgements
  284 Removal of directors. View Judgements
  285 Board to meet at least once in every three calendar months. View Judgements
  286 Notice of meetings. View Judgements
  287 Quorum for meetings. View Judgements
  288 Procedure where meeting adjourned for want of quorum. View Judgements
  289 Passing of resolutions by circulation. View Judgements
  290 Validity of acts of directors. View Judgements
  291 General powers of Board. View Judgements
  292 Certain powers to be exercised by Board only at meeting. View Judgements
  292A Audit Committee View Judgements
  293 Restrictions on powers of Board. View Judgements
  293A Prohibitions and restrictions regarding political contributions. View Judgements
  293B Power of Board and other persons to make contributions to the National Defence Fund, etc. View Judgements
  294 Appointment of sole selling agents to require approval of company in general meeting. View Judgements
  294A Prohibition of payment of compensation to sole selling agents for loss of office in certain cases. View Judgements
  294AA Power of Central Government to prohibit the appointment of sole selling agents in certain cases. View Judgements
  295 Loans to directors, etc. View Judgements
  296 Application of section 295 to book debts in certain cases. View Judgements
  297 Board's sanction to be required for certain contracts in which particular directors are interested. View Judgements
  298 Power of directors to carry on business when managing agent or secretaries and treasurers are deemed to have vacated office, etc. View Judgements
  299 Disclosure of interests by director. View Judgements
  300 Interested director not to participate or vote in Board's proceedings. View Judgements
  301 Register of contracts, companies and firms in which directors are interested. View Judgements
  302 Disclosure to members of director's interest in contract appointing manager, managing director. View Judgements
  303 Register of directors. View Judgements
  304 Inspection of the register. View Judgements
  305 Duty of directors, etc., to make disclosure. View Judgements
  306 Register to be kept by Registrar and inspection thereof. View Judgements
  307 Register of directors' shareholdings, etc. View Judgements
  308 Duty of directors and persons deemed to be directors to make disclosure of shareholdings. View Judgements
  309 Remuneration of directors. View Judgements
  310 Provision for increase in remuneration to require Government sanction. View Judgements
  311 Increase in remuneration of managing director on reappointment or appointment after Act to require Government sanction. View Judgements
  312 Prohibition of assignment of office by director. View Judgements
  313 Appointment and term of office of alternate directors. View Judgements
  314 Director, etc., not to hold office or place of profit. View Judgements
  315 Omitted. View Judgements
  316 Number of companies of which one person may be appointed managing director. View Judgements
  317 Managing Director not to be appointed for more than five years at a time. View Judgements
  318 Compensation for loss of office not permissible except to managing or whole-time directors or to directors who are managers. View Judgements
  319 Payment to director, etc., for loss of office, etc., in connection with transfer of undertaking or property. View Judgements
  320 Payment to director for loss of office, etc., in connection with transfer of shares. View Judgements
  321 Provisions supplementary to sections 318, 319 and 320. View Judgements
  322 Directors, etc., with unlimited liability in limited company. View Judgements
  323 Special resolution of limited company making liability of directors, etc., unlimited. View Judgements

Chapter III           Managing Agents
  324 Power of Central Government to notify that companies engaged in specified classes of industry or business shall not have managing agents. View Judgements
  324A Abolition of managing agencies and secretaries and treasurers. View Judgements
  325 Managing agency company not to have managing agent. View Judgements
  325A Subsidiary of a body corporate not to be appointed as managing agent. View Judgements
  326 Central Government to approve of appointment, etc., of managing agent and circumstances in which approval may be accorded. View Judgements
  327 Application of sections 328 to 331. View Judgements
  328 Term of office of managing agent. View Judgements
  329 Variation of managing agency agreement. View Judgements
  330 Term of office of existing managing agents to terminate on 15th August, 1960. View Judgements
  331 Application of Act to existing managing agents. View Judgements
  332 No person to be managing agent of more than ten companies after 15th August, 1960. View Judgements
  333 Right of managing agent to charge on company's assets. View Judgements
  334 Vacation of office on insolvency, dissolution or winding up, etc. View Judgements
  335 Suspension from office where receiver appointed. View Judgements
  336 Vacation of office on conviction in certain cases. View Judgements
  337 Removal for fraud or breach of trust. View Judgements
  338 Removal for gross negligence or mismanagement. View Judgements
  339 Power to call meetings for the purposes of sections 337 and 338 and procedure. View Judgements
  340 Time when certain disqualifications will take effect. View Judgements
  341 Conviction not to operate as disqualification if convicted partner, director, etc., is expelled. View Judgements
  342 Resignation of office by managing agent. View Judgements
  343 Transfer of office by managing agent. View Judgements
  344 Managing agency not to be heritable after commencement of Act. View Judgements
  345 Succession to managing agency by inheritance or device under agreement before commencement of Act, to be subject to Central Government's approval. View Judgements
  346 Changes in constitution of managing agency, firm or corporation to be approved by Central Government. View Judgements
  347 Application of Schedule VIII to certain managing agents. View Judgements
  348 Remuneration of managing agent ordinarily not to exceed 10 per cent of net profits. View Judgements
  349 Determination of depreciation. View Judgements
  350 Ascertainment of depreciation. View Judgements
  351 Special provision where there is a profit-sharing arrangement between two or more companies. View Judgements
  352 Payment of additional remuneration. View Judgements
  353 Time of payment of remuneration. View Judgements
  354 Managing agent not entitled to office allowance but entitled to be reimbursed in respect of expenses. View Judgements
  355 Saving. View Judgements
  356 Appointment of managing agent or associate as selling agent of goods produced by the company. View Judgements
  357 Application of section 356 to case where business of company consists of the supply or rendering of any services. View Judgements
  358 Appointment of managing agent or associate as buying agent for company. View Judgements
  359 Commission, etc., of managing agent as buying or selling agent of other concerns. View Judgements
  360 Contracts between managing agent or associate and company for the sale or purchase of goods or the supply of services, etc. View Judgements
  361 Existing contracts relating to matters dealt with in sections 356 to 360 to terminate on 1st March, 1958. View Judgements
  362 Registers to be open to inspection. View Judgements
  363 Remuneration received in contravention of foregoing sections to be held in trust for company. View Judgements
  364 Company not to be bound by assignment of, or charge on, managing agent's remuneration. View Judgements
  365 Prohibition of payment of compensation for loss of office in certain cases. View Judgements
  366 Limit of compensation for loss of office. View Judgements
  367 Managing agent's rights and liabilities after termination of office. View Judgements
  368 Managing agent to be subject to control of Board and to restrictions in Schedule VII. View Judgements
  369 Loans to managing agent. View Judgements
  370 Loans, etc., to companies under the same management. View Judgements
  370A Provisions as to certain loans which could not have been made if sections 369 and 370 were in force. View Judgements
  371 Penalty for contravention of section 369, 370 or 370A. View Judgements
  372 Purchase by company of shares, etc., of other companies. View Judgements
  373 Investments made before commencement of Act. View Judgements
  374 Penalty for contravention of section 372 or 373. View Judgements
  375 Managing agent not to engage in business competing with business of managed company. View Judgements
  376 Condition prohibiting reconstruction or amalgamation of company except on continuance of managing agent, etc., to be void. View Judgements
  377 Restrictions on right of managing agent to appoint directors. View Judgements

Chapter IV           A. Secretaries and Treasurers.
  378 Appointment of secretaries and treasurers. View Judgements
  379 Provisions applicable to managing agents to apply to secretaries and treasurers with the exceptions and modifications specified in sections 380 to 383. View Judgements
  380 Sections 324, 330 and 332 not to apply. View Judgements
  381 Section 348 to apply subject to a modification. View Judgements
  382 Secretaries and treasurers not to appoint directors. View Judgements
  383 Secretaries and treasurers not to sell goods or articles produced by company, etc., unless authorised by Board. View Judgements
  383A Certain companies to have secretaries. View Judgements
  B. Managers
  384 Firm or body corporate not to be appointed manager. View Judgements
  385 Certain persons not to be appointed managers. View Judgements
  386 Number of companies of which a person may be appointed manager. View Judgements
  387 Remuneration of manager. View Judgements
  388 Application of sections 269, 310, 311, 312 and 317 to managers. View Judgements
  388A Sections 386 to 388 not to apply to certain private companies. View Judgements

Chapter IVA           Powers of Central Government to Remove Managerial Personnel from Office on the Recommendation of the Company Law Board.
  388B Reference to Company Law Board of cases against managerial personnel. View Judgements
  388C Interim order by Company Law Board. View Judgements
  388D Findings of the Company Law Board. View Judgements
  388E Power of Central Government to remove managerial personnel on the basis of Company Law Board's decision. View Judgements

Chapter V           Arbitration, Compromises, Arrangements and Reconstructions.
  389 Repealed - Power for Companies to refer matters to arbitration. View Judgements
  390 Interpretation of sections 391 and 393. View Judgements
  391 Power to compromise or make arrangements with creditors and members. View Judgements
  392 Power of High Court to enforce compromises and arrangements. View Judgements
  393 Information as to compromises or arrangements with creditors and members. View Judgements
  394 Provisions for facilitating reconstruction and amalgamation of companies. View Judgements
  394A Notice to be given to Central Government for applications under Sections 391 and 394. View Judgements
  395 Power and duty to acquire shares of shareholders dissenting from scheme or contract approved by majority. View Judgements
  396 Power of Central Government to provide for amalgamation of companies in national interest. View Judgements
  396A Preservation of books and papers of amalgamated company. View Judgements

Chapter VI           Prevention of Oppression and Mismanagement.
  397 Application to Company Law Board for relief in cases of oppression. View Judgements
  398 Application to Company Law Board for relief in cases of mismanagement. View Judgements
  399 Right to apply under sections 397 and 398. View Judgements
  400 Notice to be given to Central Government of applications under sections 397 and 398. View Judgements
  401 Right of Central Government to apply under sections 397 and 398. View Judgements
  402 Powers of Company Law Board on application under section 397 or 398. View Judgements
  403 Interim order by Company Law Board. View Judgements
  404 Effect of alteration of memorandum or articles of company by order under section 397 or 398. View Judgements
  405 Addition of respondents to application under section 397 or 398. View Judgements
  406 Application of sections 539 to 544 to proceedings under sections 397 and 398. View Judgements
  407 Consequences of termination or modification of certain agreements. View Judgements
  408 Powers of Government to prevent oppression or mismanagement. View Judgements
  409 Power of Company Law Board to prevent change in Board of Directors Likely to affect company prejudicially. View Judgements

Chapter VII           Constitution and Powers of Advisory Committee.
  410 Appointment of Advisory Committee. View Judgements
  411 Repealed. View Judgements
  412 Repealed. View Judgements
  413 Repealed. View Judgements
  414 Repealed. View Judgements
  415 Repealed. View Judgements

Chapter VIII           Miscellaneous provisions.
  416 Contracts by agents of company in which company is undisclosed principal. View Judgements
  417 Employees' securities to be deposited in post office savings Bank or in Scheduled Bank. View Judgements
  418 Provision applicable to provident funds of employees. View Judgements
  419 Right of employee to see bank's receipt for moneys or securities referred to in section 417 or 418. View Judgements
  420 Penalty for contravention of section 417, 418 and 419. View Judgements
  421 Filing of accounts of receivers. View Judgements
  422 Invoices, etc., to refer to receiver where there is one. View Judgements
  423 Penalty for non-compliance with sections 421 and 422. View Judgements
  424 Application of sections 421 to 423 to receivers and managers appointed by Court and managers appointed in pursuance of an instrument. View Judgements
  424A Reference to Tribunal. View Judgements
  424B Inquiry into working of sick industrial companies. View Judgements
  424C Powers of Tribunal to make suitable order on completion of inquiry. View Judgements
  424D Preparation and sanction of schemes. View Judgements
  424E Rehabilitation by giving financial assistance. View Judgements
  424F Arrangement for continuing operations, etc., during inquiry. View Judgements
  424G Winding up of sick industrial company. View Judgements
  424H Operating agency to prepare complete inventory, etc. View Judgements
  424I Direction not to dispose of assets. View Judgements
  424J Power of Tribunal to call for periodic information. View Judgements
  424K Misfeasance proceedings. View Judgements
  424L Penalty for certain offences. View Judgements

Part VII           Winding Up

Chapter I           Preliminary
  425 Modes of winding up. View Judgements
  426 Liability as contributories of present and past members. View Judgements
  427 Obligations of directors, managers whose liability is unlimited. View Judgements
  428 Definition of "contributory". View Judgements
  429 Nature of liability of contributory. View Judgements
  430 Contributories in case of death of member. View Judgements
  431 Contributories in case of insolvency of member. View Judgements
  432 Contributories in case of winding up of a body corporate which is a member. View Judgements

Chapter II           Winding up by the Court.
  433 Circumstances in which company may be wound up by Court. View Judgements
  434 Company when deemed unable to pay its debts. View Judgements
  435 Transfer of winding up proceedings to District Court. View Judgements
  436 Withdrawal and transfer of winding up from one District Court to another. View Judgements
  437 Power of High Court to retain winding up proceedings in District Court. View Judgements
  438 Jurisdiction of High court under sections 435, 436 and 437 to be exercised at any time and at any stage. View Judgements
  439 Provisions as to applications for winding up. View Judgements
  439A Statement of affairs to he filed on winding up of a company. View Judgements
  440 Right to present winding up petition where company is being wound up voluntarily or subject to Court's supervision. View Judgements
  441 Commencement of winding up by Court. View Judgements
  441A Levy and collection of cess on turnover or gross receipts of companies. View Judgements
  441B Crediting proceeds of cess to Consolidated Fund of India. View Judgements
  441C Rehabilitation Fund. View Judgements
  441D Application of Fund. View Judgements
  441E Power to call for information. View Judgements
  441F Penalty for non-payment of cess. View Judgements
  441G Refund of fund in certain cases. View Judgements
  442 Power of Court to stay or restrain proceedings against Company. View Judgements
  443 Powers of Court on hearing petition. View Judgements
  444 Order for winding up to be communicated to Official Liquidator and Registrar. View Judgements
  445 Copy of winding up order to be filed with Registrar. View Judgements
  446 Suits stayed on winding up order. View Judgements
  446A Responsibility of directors and officers to submit to Tribunal audited books and accounts. View Judgements
  447 Effect of winding up order. View Judgements
  448 Appointment of Official Liquidator. View Judgements
  449 Official Liquidator to be Liquidator. View Judgements
  450 Appointment and powers of provisional liquidator. View Judgements
  451 General provision as to liquidators. View Judgements
  452 Style etc., of liquidator. View Judgements
  453 Receiver not to be appointed of assets with liquidator. View Judgements
  454 Statement of affairs to be made to Official Liquidator. View Judgements
  455 Report by Official Liquidator. View Judgements
  456 Custody of company's property. View Judgements
  457 Powers of liquidator. View Judgements
  458 Discretion of liquidator. View Judgements
  458A Exclusion of certain time in computing periods of limitation. View Judgements
  459 Provision for legal assistance to liquidator. View Judgements
  460 Exercise and control of liquidator's powers. View Judgements
  461 Books to be kept by liquidator. View Judgements
  462 Audit of liquidator's accounts. View Judgements
  463 Control of Central Government over liquidators. View Judgements
  464 Appointment and composition of committee of inspection. View Judgements
  465 Constitution and proceedings of committee of inspection. View Judgements
  466 Power of Court to stay winding up. View Judgements
  467 Settlement of list of contributories and application of assets. View Judgements
  468 Delivery of property to liquidator. View Judgements
  469 Payment of debts due by contributory and extent of set-off. View Judgements
  470 Power of Court to make calls. View Judgements
  471 Payment into bank of moneys due to company. View Judgements
  472 Moneys and securities paid into Bank to be subject to order of Court. View Judgements
  473 Order on contributory to be conclusive evidence. View Judgements
  474 Power to exclude creditors not proving in time. View Judgements
  475 Adjustment of rights of contributories. View Judgements
  476 Power to order costs. View Judgements
  477 Power to summon persons suspected of having property of company. etc. View Judgements
  478 Power to order public examination of promoters, directors, etc. View Judgements
  479 Power to arrest absconding contributory. View Judgements
  480 Saving of existing powers of Court. View Judgements
  481 Dissolution of Company. View Judgements
  482 Order made in any Court to be enforced by other Courts. View Judgements
  483 Appeals from orders. View Judgements

Chapter III           Voluntary winding up.
  484 Circumstances in which company may be wound up voluntarily. View Judgements
  485 Publication of resolution to wind up voluntarily. View Judgements
  486 Commencement of voluntary winding up. View Judgements
  487 Effect of voluntary winding up on status of company. View Judgements
  488 Declaration of solvency in case of proposal to wind up voluntarily. View Judgements
  489 Provisions applicable to a members' voluntary winding up. View Judgements
  490 Power of company to appoint and fix remuneration of Liquidators. View Judgements
  491 Board's powers to cease on appointment of a liquidator. View Judgements
  492 Power to fill vacancy in office of liquidator. View Judgements
  493 Notice of appointment of liquidator to be given to Registrar. View Judgements
  494 Power of liquidator to accept shares, etc., as consideration for sale of property fo company. View Judgements
  495 Duty of liquidator to call creditors' meeting in case of insolvency. View Judgements
  496 Duty of liquidator to call general meeting at end of each year. View Judgements
  497 Final meeting and dissolution. View Judgements
  498 Alternative provisions as to annual and final meetings in case of insolvency. View Judgements
  499 Provisions applicable to a creditors' voluntary winding up. View Judgements
  500 Meeting of creditors. View Judgements
  501 Notice of resolutions passed by creditors' meeting to be given to Registrar. View Judgements
  502 Appointment of liquidator. View Judgements
  503 Appointment of committee of inspection. View Judgements
  504 Fixing of liquidators' remuneration. View Judgements
  505 Board's powers to cease on appointment of liquidator. View Judgements
  506 Power to fill vacancy in office of liquidator. View Judgements
  507 Application of section 494 to a creditors' voluntary winding up. View Judgements
  508 Duty of liquidator to call meetings of company and of creditors' at the end of each year. View Judgements
  509 Final meeting and dissolution. View Judgements
  510 Provisions applicable to every voluntary winding up. View Judgements
  511 Distribution of property of company. View Judgements
  511A Application of section 454 to voluntary winding up. View Judgements
  512 Powers and duties of liquidator in voluntary winding up. View Judgements
  513 Body corporate not to be appointed as liquidator. View Judgements
  514 Corrupt inducement affecting appointment as liquidator. View Judgements
  515 Power of Court to appoint and remove liquidator in voluntary winding up. View Judgements
  516 Notice by liquidator of his appointment. View Judgements
  517 Arrangement when binding on company and creditors. View Judgements
  518 Power to apply to Court to have questions determined or powers exercised. View Judgements
  519 Application of Liquidator to Court for public examination of promoters, directors, etc. View Judgements
  520 Costs of voluntary winding up. View Judgements
  521 Repealed. View Judgements

Chapter IV           Winding up subject to supervision of Court.
  522 Power to order winding up subject to supervision. View Judgements
  523 Effect of petition for winding up subject to supervision. View Judgements
  524 Power of Court to appoint or remove liquidators. View Judgements
  525 Powers and obligations of liquidator appointed by Court. View Judgements
  526 Effect of supervision order. View Judgements
  527 Appointment in certain cases of voluntary liquidators to office of liquidators. View Judgements

Chapter V           Provisions applicable to every mode of Winding up
  528 Debts of all descriptions to be admitted to proof. View Judgements
  529 Application of insolvency rules in winding up of insolvent companies. View Judgements
  529A Overriding preferential payments. View Judgements
  530 Preferential payments. View Judgements
  531 Fraudulent preference. View Judgements
  531A Avoidance of voluntary transfer. View Judgements
  532 Transfers for benefit of all creditors to be void. View Judgements
  533 Liabilities and rights of certain fraudulently preferred persons. View Judgements
  534 Effect of floating charge. View Judgements
  535 Disclaimer of onerous property in case of a company which is being wound up. View Judgements
  536 Avoidance of transfers, etc., after commencement of winding up. View Judgements
  537 Avoidance of certain attachments, executions, etc., in winding up by or subject to supervision of Court. View Judgements
  538 Offences by officers of companies in liquidation. View Judgements
  539 Penalty for falsification of books. View Judgements
  540 Penalty for frauds by officers. View Judgements
  541 Liability where proper accounts not kept. View Judgements
  542 Liability for fraudulent conduct of business. View Judgements
  543 Power of Court to assess damages against delinquent directors, etc. View Judgements
  544 Liability under sections 542 and 543 to extend to partners or directors in firm or company. View Judgements
  545 Prosecution of delinquent officers and members of company. View Judgements
  546 Liquidator to exercise certain powers subject to sanction. View Judgements
  547 Notification that a company is in liquidation. View Judgements
  548 Books and papers of company to be evidence. View Judgements
  549 Inspection of books and papers by creditors and contributories. View Judgements
  550 Disposal of books and papers of company. View Judgements
  551 Information as to pending liquidations. View Judgements
  552 Official Liquidator to make payments in to the public account of India. View Judgements
  553 Voluntary Liquidator to make payments into Scheduled Bank. View Judgements
  554 Liquidator not to pay moneys into private banking account. View Judgements
  555 Unpaid dividends and undistributed assets to be paid into the Companies liquidation Account. View Judgements
  556 Enforcement of duty of liquidator to make returns, etc. View Judgements
  557 Meetings to ascertain wishes of creditors or contributories. View Judgements
  558 Court or person before whom affidavit may be sworn. View Judgements
  559 Power of Court to declare dissolution of company void. View Judgements
  560 Power of Registrar to strike defunct company off register. View Judgements

Part VIII           Application of Act to companies formed or registered under previous Companies Laws.
  561 Application of Act to companies formed and registered under previous companies laws. View Judgements
  562 Application of Act to companies registered but not formed under previous companies laws. View Judgements
  563 Application of Act to unlimited companies registered under previous companies laws. View Judgements
  564 Mode of transferring shares in the case of companies registered under Acts XIX of 1857 and VII of 1860. View Judgements

Part IX           Companies Authorised to register under this Act.
  565 Companies capable of being registered. View Judgements
  566 Definition of "Joint-stock company". View Judgements
  567 Requirements for registration of joint-stock companies. View Judgements
  568 Requirements for registration of companies not being joint stock companies. View Judgements
  569 Authentication of statements of existing companies. View Judgements
  570 Power of Registrar to require evidence as to nature of company. View Judgements
  571 Notice to customers on registration of banking company with limited liability. View Judgements
  572 Change of name for purposes of registration. View Judgements
  573 Addition of "Limited" or "Private Limited" to name. View Judgements
  574 Certificate of registration of existing companies. View Judgements
  575 Vesting of property on registration. View Judgements
  576 Saving for existing liabilities. View Judgements
  577 Continuation of pending legal proceedings. View Judgements
  578 Effect of registration under Part. View Judgements
  579 Power to substitute memorandum and articles for deed of settlement. View Judgements
  580 Power of Court to stay or restrain proceedings. View Judgements
  581 Suits stayed on winding up order. View Judgements
  581A Definitions. View Judgements
  581B Objects of Producer Company. View Judgements
  581C Formation of Producer Company and its registration. View Judgements
  581D Membership and voting rights of Members of Producer Company. View Judgements
  581E Benefits to Members. View Judgements
  581F Memorandum of Producer Company. View Judgements
  581G Articles of association. View Judgements
  581H Amendment of memorandum. View Judgements
  581I Amendment of articles. View Judgements
  581J Option to inter-State co-operative societies to become Producer Companies. View Judgements
  581K Effect of incorporation of Producer Company. View Judgements
  581L Vesting of undertaking in Producer Company. View Judgements
  581M Concession, etc., to be deemed to have been granted to Producer Company. View Judgements
  581N Provisions in respect of officers and other employees of inter-Stale co-operative society. View Judgements
  581O Number of directors. View Judgements
  581P Appointment of directors. View Judgements
  581Q Vacation of office by directors. View Judgements
  581R Powers and functions of Board. View Judgements
  581S Matters to be transacted at general meeting. View Judgements
  581T Liability of directors. View Judgements
  581U Committee of directors. View Judgements
  581V Meetings of Board and quorum. View Judgements
  581W Meetings of Board and quorum. View Judgements
  581X Secretary of Producer Company. View Judgements
  581Y Quorum. View Judgements
  581Z Voting rights. View Judgements
  581ZA Annual general meetings. View Judgements
  581ZB Share capital. View Judgements
  581ZC Special user rights. View Judgements
  581ZD Transferability of shares and attendant rights. View Judgements
  581ZE Books of account. View Judgements
  581ZF Internal audit. View Judgements
  581ZG Duties of auditor under this Part. View Judgements
  581ZH Donations or subscription by Producer Company. View Judgements
  581ZI General and other reserves. View Judgements
  581ZJ Issue of bonus shares. View Judgements
  581ZK Loan, etc., to Members. View Judgements
  581ZL Investment in other companies, formation of subsidiaries, etc. View Judgements
  581ZM Penalty for contravention. View Judgements
  581ZN Amalgamation, merger or division, etc., to form new Producer Companies . View Judgements
  581ZO Disputes. View Judgements
  581ZP Strike off name of Producer Company. View Judgements
  581ZQ Provisions of this Part to override other laws. View Judgements
  581ZR Application of provisions relating to private companies. View Judgements
  581ZS Reconversion of Producer Company to inter-State co-operative society. View Judgements
  581ZT Power to modify Act in its application to Producer Companies. View Judgements

Part X           Winding up of Unregistered companies.
  582 Meaning of "unregistered company". View Judgements
  583 Winding up of unregistered companies. View Judgements
  584 Power to wind up foreign companies, although dissolved. View Judgements
  585 Contributories in winding up of unregistered company. View Judgements
  586 Power to stay or restrain proceedings. View Judgements
  587 Suits, etc., stayed on winding up order. View Judgements
  588 Directions as to property in certain cases. View Judgements
  589 Provisions of Part cumulative. View Judgements
  590 Saving and construction of enactments conferring power to wind up partnership, association or company in certain cases. View Judgements

Part XI           Companies incorporated outside India
  591 Application of sections 592 to 602 to foreign companies. View Judgements
  592 Documents etc. ,to be delivered to Registrar by foreign companies carrying on business in India. View Judgements
  593 Return to be delivered to Registrar by foreign company where documents, etc., altered. View Judgements
  594 Accounts of foreign company. View Judgements
  595 Obligation to state name of foreign company, whether limited, and country where incorporated. View Judgements
  596 Service on foreign company. View Judgements
  597 Office where documents to be delivered. View Judgements
  598 Penalties. View Judgements
  599 Company's failure to comply with Part not to affect its liability under contracts, etc. View Judgements
  600 Registration of charges, appointment of receiver and books of account. View Judgements
  601 Fees for registration of documents under Part. View Judgements
  602 Interpretation of foregoing sections of Part. View Judgements
  603 Dating of prospectus and particulars to be contained therein. View Judgements
  604 Provisions as to expert's consent and allotment. View Judgements
  605 Registration of prospectus. View Judgements
  605A Offer of Indian Depository Receipts. View Judgements
  606 Penalty for contravention of sections 603, 604 and 605. View Judgements
  607 Civil liability for misstatements in prospectus. View Judgements
  608 Interpretation of provisions as to prospectuses. View Judgements

Part XII           Registration offices and officers and fees
  609 Registration Offices. View Judgements
  610 Inspection, production and evidence of documents kept by Registrar. View Judgements
  610A Admissibility of micro films, facsimile copies of documents, computer printouts and documents on computer media as documents and as evidence. View Judgements
  611 Fees in Schedule X to be paid. View Judgements
  612 Fees, etc., paid to Registrar and other officers to be accounted for to Central Government. View Judgements
  613 Power of Central Government to reduce fees, charges, etc. View Judgements
  614 Enforcement of duty of company to make returns,, etc., to Registrar. View Judgements
  614A Power of Court trying offences under the Act to direct the filing of documents with Registrar. View Judgements

Part XIII           General
  615 Power of Central Government to direct companies to furnish information or statistics. View Judgements
  616 Application of Act to insurance, banking, electricity supply and other companies governed by special Acts. View Judgements
  617 Definition of "Government Company". View Judgements
  618 Government Companies not to have managing agents. View Judgements
  619 Application of sections 224 to 233 to Government Companies. View Judgements
  619A Annual reports on Government Companies. View Judgements
  619B Provisions of section 619 to apply to certain companies. View Judgements
  620 Power to modify Act in relation to Government Companies. View Judgements
  620A Power to modify Act in its application to Nidhis, etc. View Judgements
  620B Special provisions as to companies in Goa, Daman and Diu. View Judgements
  620C Special provisions as to companies in Jammu and Kashmir. View Judgements
  621 Offences against Act to be cognizable only on complaint by Registrar, shareholder or Government. View Judgements
  621A Composition of certain offences. View Judgements
  622 Jurisdiction to try offences. View Judgements
  623 Certain offences triable summarily in Presidency towns. View Judgements
  624 Offences to be non-cognizable. View Judgements
  624A Power to Central Government to appoint company prosecutors. View Judgements
  624B Appeal against acquittal. View Judgements
  625 Payment of compensation in case of frivolous or vexatious prosecution. View Judgements
  626 Application of fines. View Judgements
  627 Production and inspection of books where offences suspected. View Judgements
  628 Penalty for false statements. View Judgements
  629 Penalty for false evidence. View Judgements
  629A Penalty where no specific penalty is provided elsewhere in the Act. View Judgements
  630 Penalty for wrongful withholding of property. View Judgements
  631 Penalty for improper use of words "Limited" and "Private Limited". View Judgements
  632 Power to require limited company to give security for costs. View Judgements
  633 Power of Court to grant relief in certain cases. View Judgements
  634 Enforcement of orders of Courts. View Judgements
  634A Enforcement of orders of Company Law Board. View Judgements
  635 Enforcement of orders of one Court by other Courts. View Judgements
  635A Protection of acts done in good faith. View Judgements
  635AA Non-disclosure of information in certain cases. View Judgements
  635B Protection of employees during investigation by inspector or pendency of proceeding before Court in certain cases. View Judgements
  636 Reduction of fees, charges, etc., payable to company. View Judgements
  637 Delegation by Central Government of its powers and functions under Act. View Judgements
  637A Power of Central Government or Company Law Board to accord approval, etc., subject to conditions and to prescribe fees on applications. View Judgements
  637AA Power of Central Government to fix a limit with regard to remuneration. View Judgements
  637B Condonation of delays in certain cases. View Judgements
  638 Annual report by Central Government. View Judgements
  639 Repealed. View Judgements
  640 Validation of registration of firms as members of charitable and other companies. View Judgements
  640A Exclusion of time required in obtaining copies of order of Court or the Company Law Board. View Judgements
  640B Forms of, and procedure in relation to certain applications. View Judgements
  641 Power to alter Schedules. View Judgements
  642 Power of Central Government to make rules. View Judgements
  643 Power of Supreme Court to make rules. View Judgements
  644 Repeal of Acts specified in Schedule XII. View Judgements
  645 Saving of orders, rules, etc., in force at commencement of Act. View Judgements