MCA21:: Acts, Bills and Rules

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Acts Bills & Rules

Acts

Societies Registration Act 1860

Partnership Act 1932

Companies ( Donation to National ) Fund Act 1951

Companies Act, 1956 Part 1

Companies Act 1956 Part 2

The Companies Amendment Act, 2006

The Monopolies and Restrictive Trade Practices Act, 1969

The Competition Act, 2002

The Competition Amendment Act, 2007

The Chartered Accountants Act, 1949 [As amended by the Chartered Accountants (Amendment) Act, 2006]

Cost and Works Accountants Act, 1959 [As Amended By The Cost And Works Accountants (Amendment) Act, 2006]

The Company Secretaries Act, 1980 [As amended by The Company Secretaries (Amendment) Act, 2006]

Bills

Limited Liability Partnership Bill, 2006

Rules

ICAI

Procedure of Investigation ( English & Hindi version)

Procedure of Meetings ( English & Hindi version)

The Appellate Authority ( English & Hindi version)

Corrigendum G.S.R.225(E) ( English & Hindi version)

Chartered Accountants(Election to the council) Rules 2006 ( English & Hindi version)

Chartered Accountants(Election Tribunal) Rules,2006 ( English & Hindi version)

ICWAI

Procedure of Investigation ( English & Hindi version)

Procedure of Meetings ( English & Hindi version)

The Appellate Authority ( English & Hindi version)

Compliance rules

Companies (Accounting Standards) Rules, 2006

Companies (Issue of Share Certificate) Rules, 1960

Trustees (Declaration of Holdings of Shares and Debentures) Rules, 1964

The Companies (Public Trustee) Rules, 1973

Companies (Particulars of Employees) Rules, 1975

Companies (Transfer of Profits to Reserves) Rules, 1975

The Companies (Declaration of Beneficial Interest in Shares) Rules, 1975

Public Companies (Terms of Issue of Debentures and Raising of Loans with Option to Convert such Debentures or Loans into Shares) Rules, 1977

Companies Unpaid Dividend (Transfer to General Revenue Account of the Central Government) Rules, 1978

Companies (Appointment and Qualifications of Secretary) Rules, 1988

Companies (Disclosure of Particulars in the Report of Board of Directors) Rules, 1988

Private Limited Company and Unlisted Public Limited Copmpany (Buy Back of Securities) Rules 1999

The Companies ((Issue of Share Capital with Differential Voting Rights) Rules, 2001

The Companies (Appointment of the Small Shareholders Director) Rules, 2001

The Companies (Passing of the Resolution by Postal Ballot) Rules, 2001

Unlisted Public Companies (Preferential Allotment) Rules, 2003

Audit rules

Companies (Branch Audit Exemption) Rules, 1961

Manufacturing and Other Companies (Auditor's Report) Order, 1988

Cost Audit (Report) Rules, 1996

Cost Accounting Record Rules of 44 products

Cost Audit Report Rules 2001

Companies Auditors Report order 2003 (CARO)

Company Law Board

The Offices Of The Company Law Board Benches (Destruction Of Records) Rules, 1980

Company Law Board (Fees on Applications and Petitions) Rules, 1991

Company Law Board Regulations, 1991

Company Law Board (Qualifications, Experience and Other Conditions Of Service of Members) Rules, 1993

Company Law Board (Qualifications, Experience and Other Conditions of Service of Members) ( Amendment) Rules, 1996

Company Law Board (Qualifications, Experience and Other Conditions of Service of Members) (Amendment) Rules, 1997

Competition Commission of India

Companies (Preservation and Disposal of Records) Rules, 1966

Competition Commission of India (Oath of Office and of Secrecy for Chairperson and other Members) Rules, 2003

Competition Commission of India (Salary, Allowances and other Terms and Conditions of Service of Chairperson and other Members) Rules, 2003

Court liquidator rules

Companies (Court) Rules, 1959

Companies (Official Liquidator's Accounts) Rules, 1965

Companies Liquidation Accounts Rules, 1965

Deposit rules

Companies (Acceptance of Deposits) Rules, 1975

Companies (Acceptance of Deposits Amendment) Rules, 1997

Destruction of records rules

Companies (Preservation and Disposal of Records) Rules, 1966

The Offices Of The Regional Directors (Destruction Of Records) Rules, 1976

The Office Of The Public Trustee (Destruction of Records) Rules, 1984

Disposal of Records (in the Offices of the Registrar of Companies) Rules, 2003

General rules and regulations

Companies Regulations, 1956

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

Application of section 159 to Foreign Companies Rules 1975

Companies (Appointment of Sole Agents) Rules, 1975

Companies (Declaration of Dividend out of Reserves) Rules, 1975

Companies (Application for Extension of time or Exemption under sub-section (8) of section 58A) Rules, 1979

Companies (Fees on Applications) Rules, 1999

The Companies (Compliance Certificate) Rules, 2001

Investor rules

The Investors Education and Protection Fund (Awareness an Protection of Investors) Rules 2001

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