| 1 |
S.O. 2218(E) 28.12.2007 |
Rescinding of S.O. 3879 dated 22nd December'1962 regarding registration fee in respect of companies licensed under Section 25 of the Companies Act, 1956 |
| 2 |
S.O. 2219(E) 28.12.2007 |
Withdrawal of exemption given under Section 303(2) of the Companies Act, 1956 vide S.O. 1578 dated 1st July'1961 in respect of companies licensed under Section 25 of the Act |
| 3 |
G.S.R. 720(E) 16.11.2007 |
Companies (Central Government's) General Rules and Forms (Third Amendment) Rules, 2007 (Amendment to Rule 4A) |
| 4 |
G.S.R. 719(E) 16.11.2007 |
Revision to Schedule VI to the Companies Act, 1956 |
| 5 |
G.S.R. 588(E) 13.09.2007 |
Company Law Board (Qualifications, Experience and other Conditions of Service of Members) Amendment Rules, 2007 |
| 6 |
S.O. 1583(E) 20.09.2007 |
Notification under powers conferred by sub-section (2) of Section 4A of the Companies Act, 1956 |
| 7 |
S.O. 1291(E) 30.07.2007 |
Registrar of Companies, Tamilnadu appointed as Registrar for registration of companies in Union Territory of Andaman and Nicobar Islands |
| 8 |
G.S.R. No. 500(E) 24.07.2007 |
Companies (Central Government’s) General Rules and Forms (Second Amendment) Rules, 2007 (Notification of revised Form 18, 21 and 23) |
| 9 |
G.S.R. No. 480(E) 11.07.2007 |
Companies (Issue of Indian Depository Receipts) Rules, 2004 |
| 10 |
G.S.R. No. 399(E) 30.05.2007 |
Companies (Central Government’s) General Rules and Forms (Amendment) Rules, 2007 (Notification of revised Form 32) |
| 11 |
G.S.R. No. 265(E) 31.03.2007 |
The Companies (Director Identification Number) Second Amendment rules, 2007 |
| 12 |
SO No. 339(E) 09.03.2007 |
The Central Government hereby constitutes an Advisory Committee to be called the National Advisory Committee on Accounting Standards. |
| 13 |
G.S.R. No.14(E) 09.01.2007 |
The Companies (Director Identification Number) Amendment rules, 2007 |
