Kindly note that in case of change of cost auditor caused by the death of existing cost auditor, companies are allowed to file fresh e-form 23C, without any additional fee, within 90 days of the date of death
Kindly note that in case of financial year 2011-2012 (i.e. Financial year commencing on or after 01.04.2011) for Form 23AC-XBRL and Form 23ACA- XBRL, no additional fees will be charged in case the filing is done on or before 28th February, 2013 or due date of filing, whichever is later.
No additional fee shall be charged for filing the Annual return (Form 11) by LLPs for financial year ended on 31-03-2012 in case the filing is done on or before 31st July, 2012. (Refer Circular number 15/2012 dated 29-06-2012)