| 1 |
GSR No 923(E) 04.12.2003 |
The Unlisted Companies (Issue of Sweat Equity Shares) Rules, 2003. |
| 2 |
GSR No 922(E) 04.12.2003 |
The Unlisted Public Companies (Preferential Allotment) Rules, 2003 |
| 3 |
GSR No 830(E) 21.10.2003 |
Exclusion of Government companies from the purview of Section 274(1)(g) of the Companies Act, 1956 |
| 4 |
GSR No 829(E) 21.10.2003 |
The Companies (Disqualification of Directors under Section 274(1)(g) of the Companies Act, 1956) Rules, 2003. |
| 5 |
SO No 1200(E) 14.10.2003 |
Appointment of Sh. Dipak Chatterji as Chairperson of the CCI |
| 6 |
GSR No 1199(E) 14.10.2003 |
Appointment of Sh. Vinod K. Dhall as Member of CCI |
| 7 |
GSR No 1198(E) 14.10.2003 |
Establishment of Competition Commission of India (CCI) |
| 8 |
GSR No 804(E) 14.10.2003 |
The Companies (Appointment and Qualifications of Secretary) (Amendment) Rules, 2003 – Appointment on population basis. |
| 9 |
GSR No 785(E) 6.10.2003 |
Notification by which eleven more companies to be declared as Nidhis. |
| 10 |
GSR No 784(E) 6.10.2003 |
The Competition Commission of India (Salary ,Allowances and other Terms and Conditions of Service of Chairperson and other Members ) Rules ,2003 |
| 11 |
SO No 1136(E) 30.09.2003 |
The company Law Settlement (Jammu and Kashmir) Scheme, 2003. |
| 12 |
GSR No 775(E) 29.09.2003 |
Amendment to the Notification No. G.S.R. 555(E) dated 26.07.2001. |
| 13 |
GSR No 774(E) 29.09.2003 |
The Companies (Acceptance of Deposits) (Third Amendment) Rules, 2003. |
| 14 |
GSR No 1098(E) 24.09.2003 |
Corrigendum to the Notification No. 715(E) dated 19.6.03 regarding effective date of some sections of the Competition Act, 2002. |
| 15 |
GSR No 757(E) 23.09.2003 |
The Competition Commission of India (Oath of Office and Secrecy for Chairperson and other members) Rules ,2003 |
| 16 |
SO No 1073(E) 18.09.2003 |
Constitution of the National Advisory committee on Accounting Standards u/s. 210A of the Companies Act, 1956. |
| 17 |
SO No 674(E) 12.06.2003 |
Amendment in the Notification of the Government of India, Ministry of Finance (Department of Company Affairs) vide S.O 518(E), dated 9th May 2003. |
| 18 |
GSR No 641(E) 07.08.2003 |
The Producer Companies (General Reserves) Rules, 2003. |
| 18 |
GSR No 580(E) 24.07.2003 |
Amendment in Companies (Central Government's) General Rules and Forms (Third Amendment) Rules, 2003. |
| 19 |
SO No 815(E) 17.07.2003 |
Reconstitution of Committee to administer the Investor Education and Protection Fund – amendment of Notification No. S.O. 1280(E) dated 28.12.2001 |
| 20 |
SO No 715(E) 19.06.2003 |
Effective date of sections 7, 11, 12 etc. of the Competition Act, 2002 – i.e. from 19.06.2003. |
| 21 |
GSR No 480(E) 12.06.2003 |
Companies (Auditor’s Report) Order, 2003 |
| 22 |
GSR No 479(E) 12.06.2003 |
Amendment of the Companies (Central Government’s) General Rules and Forms |
| 23 |
GSR No 518(E) 09.05.2003 |
Declaration of National Co-operative Development Corporation (NCDC) as Public Financial Institution under section 4A of the Companies Act, 1956 |
| 24 |
GSR No 348(E) 23.04.2003 |
Amendment of Pvt Limited Company and Unlisted Public Company (Buy back of Securities) Rules |
| 25 |
GSR No 324(E) 09.04.2003 |
Disposal of Records( in the office of ROC's) Rules,2003 |
| 26 |
GSR No 323(E) 09.04.2003 |
Amendment in Companies (Acceptance of Deposit) Rules |
| 27 |
GSR No 303(E) 04.04.2003 |
The Competition Commission Of India (Selection of Chairperson and other Members of the Commission) Rules,2003 |
| 28 |
GSR No 300(E) 03.04.2003 |
Amendment in Companies (Acceptance of Deposit ) Rules |
| 29 |
SO No 275(E) 01.04.2003 |
The Public Cos(Terms of Issue of Debentures & raising of loans etc) Amendment Rules |
| 30 |
SO No 344(E) 31.03.2003 |
Companies (Second Amendment Act,2002)-(Effective Date of Section 2 & Section 6 i.e. 1-4-2003) |
| 31 |
SO No 322(E) 25.03.2003 |
Change in the name of Risk Capital & Technology Finance Corporation Limited to IFCI Venture Capital Funds Limited |
| 32 |
GSR No 135(E) 05.02.2003 |
The Companies (Amendment) Act ,2002 (notifying 6-2-2003 as effective date) |
| 33 |
GSR No 89(E) 05.02.2003 |
Director's Relatives (Office or Place of Profit) Rules 2003 |
| 34 |
SO No 31(E) 10.01.2003 |
Constitution of National Advisory Committee on Accounting Standards |
| 35 |
GSR No 5(E) 03.01.2003 |
Amendment in Companies (CG) General Rules & Forms 1956(Amendment in Form 25 A) |
