Companies (Central Government's) General Rules and Forms, 1956


LawyerServices

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

Section
 Section Title
  Status : Active
  1 Short title, commencement and interpretation View Judgements
  2 Definitions View Judgements
  3 Forms View Judgements
  4 Prescribed particulars View Judgements
  4A Sections 20 and 21 View Judgements
  4B Alteration of articles [1] View Judgements
  4BB Section 5 - Officer who is in default [1] View Judgements
  4C Section 43A-Private company to become public company in certain cases [1] View Judgements
  4CC Section 56-Salient Features of prospectus [1] View Judgements
  4CCC Section 58A [1] View Judgements
  4CCCA Section 60A [1] View Judgements
  4D Section 73 [1] View Judgements
  5 Section 75-Verification of contract View Judgements
  5A Section 108-Transfer deed [1] View Judgements
  5B Sections 108A, 108B and 108C-Application for approval of the Central government [1] View Judgements
  5C Section 77A [1] [2] View Judgements
  5D Section 109A [1] View Judgements
  6 Sections 125, 127, 128, 130, 132, 135 and 138-verification of instrument of deed evidencing charge [1] View Judgements
  6A Section 159 View Judgements
  6B Section 187C View Judgements
  7 Section 170 -Sections 171 to 186 shall apply View Judgements
  7A Section 219-Statement containing salient feature [1] View Judgements
  8 Section 235 View Judgements
  9 Section 241-Inspector's report View Judgements
  10 Section 246-Inspector's report to be evidence View Judgements
  10A Section 269-Appointment of managing or whole-time director or manager [1] View Judgements
  10B Section 310-Sitting fee [1] View Judgements
  10C Section 314-Office or place of profit [1] View Judgements
  11 Omission [***] [1] View Judgements
  11A Omission [***] [1] View Judgements
  11B Section 370-Loans to companies under the same management [1] View Judgements
  11C Section 372 - Purchase by companies of shares of other companies View Judgements
  12 Section 395 - Acquisition of share of dissenting shareholders [1] View Judgements
  12A Section 396(3) - Amalgamation of companies in National interest [1] View Judgements
  13 Section 399 (4) - Prevention of oppression and mismanagement View Judgements
  13A section 408 and 409 View Judgements
  14 Section 503 - Committee of Inspection in winding up View Judgements
  14A Section 549(1) - Inspection of books and papers by creditors and contributories [1] View Judgements
  15 Section 550(3)(a) and (b) - Disposal of books and papers of a company View Judgements
  16 Section 592(1)(a) - Certification of document of Foreign Companies View Judgements
  17 Section 592, 593 and 605 - Authentication of documents of foreign companies View Judgements
  18 Section 593 - Return to be delivered to Registrar by foreign company in case of alteration View Judgements
  18A Section 594 - Accounts of foreign company [1] View Judgements
  19 Translation of documents other than those under Part XI of the Act View Judgements
  20 Section 601 - Fee for registration of document by foreign company [1] View Judgements
  20A A General - Copy to be forwarded to the Registrar when application made to Central Government [1] View Judgements
  21 Power of Central Government to relax rules 16, 17 and 19 View Judgements
  21A Fees for inspection of documents, etc [1] View Judgements
  22 Payment of fees [1] View Judgements
  23 Payment of dividend to shareholders and interest to debentureholders [1] View Judgements



#LawyerServices #Act #Law #Statute #IndianLaw #Kanoon