Notifications
| S.No | Notification No. | Date | Description |
| 1 | G.S.R. | 26-03-2011 | Rules to amend the Companies (Central Government's) General Rules and Forms, 1956 |
| 2 | G.S.R. | 26-03-2011 | Rules to amend the Companies (Director Identification Number) Rules, 2006 |
| 3 | G.S.R. | 17-03-2011 | Delegation of powers and functions to Registrars of Companies on selective provisions |
| 4 | G.S.R. | 17-03-2011 | Delegation of powers and functions to Regional Directors on selective provisions |
| 5 | S.O. | 17-03-2011 | Amendments in the notification number, SRO dated 7th January, 1957 |
| 6 | GSR 196(E) | 08.03.2011 | |
| 7 | S.O...(E) 04-03-2011 | Notifications for Effecting Section 5,6,20,29, 30 & 31 of Competition Act | |
| 8 | S.O...(E) 04-03-2011 | Notifications for Effecting Section 5,6,20,29, 30 & 31 of Competition Act | |
| 9 | S.O...(E) 04-03-2011 | Notifications for Effecting Section 5,6,20,29, 30 & 31 of Competition Act | |
| 10 | S.O...(E) 04-03-2011 | Notifications for Effecting Section 5,6,20,29, 30 & 31 of Competition Act | |
| 11 | GSR 111(E) | 25.02.2011 | |
| 12 | GSR 110(E) | 25.02.2011 | |
| 13 | GSR 104(E) | 21.02.2011 | |
| 14 | G.S.R. 78(E) | 10.02.2011 | Amendments in Companies (Central Government's) General Rules and Forms, 1956 |
| 15 | GSR 70(E) 08-02-2011 | Amendments in Schedule XIII to the Companies Act 1956 | |
| 16 | S.O. 301(E) 08-02-2011 | Exemption under Section 211 of Companies Act 1956 | |
| 17 | S.O. 300(E) 08-02-2011 | Exemption under Section 211 of Companies Act 1956 | |
| 18 | S.O. 107(E) | 19.01.2011 | |
| 19 | GSR 38(E) | 19.01.2011 |
