Companies Act

The Companies Act, 2013 passed by the Parliament has received the assent of the President of India on 29th August, 2013. The Act consolidates and amends the law relating to companies. The Companies Act, 2013 has been notified in the Official Gazette on 30th August, 2013. Some of the provisions of the Act have been implemented by a notification published on 12th September, 2013. The provisions of Companies Act , 1956 is still in force

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 Table containing provisions of Companies Act, 2013 as notified up to date and corresponding provisions there of under Companies Act, 1956 is available for ready reference | 3.2 MB

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 Provisions of Part IX A of Companies Act , 1956 shall be applicable mutatis mutandis to a Producer Company in a manner as if the Companies Act, 1956 has not been repeated. (Ref.section 465 of Companies Act, 2013) | 1.1 MB