| 1 |
GSR. No 762(E) 13.11.2002 |
Amendment in Schedule VI under powers conferred by sub-section (1) of section 641 of the Companies Act, 1956. |
| 2 |
GSR. No 751(E) 02.11.2002 |
Amendment in Schedule V under powers conferred by sub-section (1) of section 641 of the Companies Act, 1956. |
| 3 |
G.S.R. 689 (E) 08.10.2002 |
The Cost Accounting Records (Telecommunications) Rules, 2002 |
| 4 |
G.S.R. 686 (E) 08.10.2002 |
The Cost Accounting Records (Petroleum Industry) Rules, 2002 |
| 5 |
G.S.R.685 (E) 08.10.2002 |
The Cost Accounting Records (Plantation Products) Rules, 2002. |
| 6 |
GSR No 670(E) 30.09.2002 |
Amendment in Notification of the Government of India, Ministry of Law, Justice and Company Affairs ( Department of Company Affairs) vide S.O. 1280(E), dated 28th December 2001. |
| 7 |
S.O. No 1047(E) 30.09.2002 |
Amendments in schedule XIII under powers conferred by sub section (1) of section 641 of the Companies Act, 1956. |
| 8 |
GSR No 651(E) 17.09.2002 |
Alteration in notification of the Government of India, Ministry of Law, Justice and Company Affairs (Department of Company Affairs) vide GSR 419(E), dated 11th June 2002. |
| 9 |
GSR No 650(E) 17.09.2002 |
Alterations in Schedule II under powers conferred by sub-section (1) of section 641 of the Companies Act 1956. |
| 10 |
GSR No 545(E) 01.08.2002 |
Alterations in Schedule VI under powers conferred by sub-section (1) of section 641 of the Companies Act, 1956. |
| 11 |
GSR No 510(E) 22.7.2002 |
The Company Law Board (Fees on Applications and Petitions) Amendment Rules, 2002 |
| 12 |
GSR No 419(E) 11.6.2002 |
The Companies (Appointment and Qualifications of Secretary) Amendment Rules, 2002 |
| 13 |
GSR No 408(E) 31.5.2002 |
Amendment regarding Nidhis Notifications dated 26.7.2001 |
| 14 |
GSR No 384(E) 29.5.2002 |
Corrigendum Regarding Nidhi Companies |
| 15 |
GSR No 330(E) 07.5.2002 |
The Companies (Central Government’s) General Rules and Forms (Amendment) Rules, 2002 |
| 16 |
GSR No 376(E) 22.5.2002 |
Alterations in Schedule VI under powers conferred by sub-section (1) of section 641 of the Companies Act, 1956 |
| 17 |
GSR No 365(E) 14.5.2002 |
The Companies (Fees on Application) Amendment Rules, 2002 |
| 18 |
GSR No 309(E) 30.4.2002 |
Regarding Nidhi Companies |
| 19 |
GSR No 308(E) 30.4.2002 |
Regarding Nidhi Companies |
| 20 |
SO No 440(E) 17.4.2002 |
Amendment in Notification of Government of India, Ministry of Law, Justice and Company Affairs (Department of Company Affairs) vide S.O 1329, dated 8th May 1978. |
| 21 |
GSR No 288(E) 17.4.2002 |
The Companies (Particulars of Employees) (Amendment) Rules, 2002 |
| 22 |
SO No 285(E) 6.3.2002 |
Amendment in notification of Government of India, Ministry of Law, Justice and Company Affairs, Department of Company Affairs vide S.O 841(E), dated 29th August 2001. |
| 23 |
SO No 169(E) 6.2.2002 |
Amendment in notification of Government of India, Ministry of Law, Justice and Company Affairs, Department of Company Affairs vide S.O 841(E), dated 29th August 2001. |
| 24 |
GSR No 77(E) 4.2.2002 |
The Companies ( Acceptance of Deposits ) Amendment Rules, 2002 |
| 25 |
GSR No 36(E) 16.1.2002 |
Amendment in Schedule XIII under powers conferred by sub-section (1) of section 641 of the Companies Act, 1956. |
| 26 |
GSR No 27(E) 12.1.2002 |
The Companies (Issue of Share Capital with Differential Voting Rights) (Amendment) Rules, 2002. |
