notices & circulars

Important Notices pointer

Forms AOC-4, AOC-4 Addendum and AOC-4 CFS were recently revised on MCA21 Company Forms Download page . Stakeholders are advised to check the latest version before filing.
Stakeholders are informed that the PAN validation interface with CBDT systems has been restored. Stakeholders may continue to file DIR-3 form or perform ‘Associate DSC’ service on MCA portal.
Form 20B was recently revised on MCA21 Company Forms Download page. Stakeholders are advised to check the latest version before filing.
Participate in the Flight against Corruption - Take Integrity Pledge
Stakeholders may kindly note that e-Form INC-29 (Integrated Incorporation Form) has been withdrawn. Accordingly, INC-29 e-Form will no longer be available on the MCA21 portal and stakeholders will not be able to file any previously downloaded versions from this date. Stakeholders are requested to plan accordingly and use SPICe (Simplified Proforma for Incorporating Company electronically), INC-2 (One Person Company), or INC-7 (Incorporation of Company) e-Forms, as applicable.
Last date for filing of Financial Statements and Annual Returns under the Companies Act, 2013 using eforms AoC-4/AoC-4 (XBRL)/AoC-4 CFS or MGT-7 as the case may be without payment of additional fee wherever applicable has been extended till 29th November 2016. Stakeholders may plan their filings accordingly.
Filing Form 3 within 30 days of incorporation is mandatory. Stakeholders are advised to ensure that Form 3 (Information with regard to Limited Liability Partnership agreement and changes, if any, made therein) has been mandatorily filed for initial agreement before filing of Form 8 (Statement of Account & Solvency) and Form 11 (Annual Return of Limited Liability Partnership (LLP).
Updated validation tool for C&I taxonomy version- 3.0.5 is available on XBRL portal. Kindly download the new tool and use it for filing of AOC-4 XBRL e-form.
Stakeholders facing issues with modification of AOC-4 forms only are requested to download revised form from the portal.
Attention stakeholders who filed MGT-07/20B but the same has not been taken on records due to non-submission/ non-uploading of CD. An individual email notice to all such companies has already been sent with SRN and company name. Now, a new improved facility has been introduced which allows uploading the same details in an excel sheet through FO service - "http://www.mca.gov.in/mcafoportal/uploadDetailsOfSH.do". Such companies are requested to upload the data in excel sheet by 07th November 2016, failing which the SRN will be marked as rejected without any further notice and the company will be treated as having defaulted in filing form MGT-7/20B within the stipulated time period.
MCA has taken another bold initiative in Government Process Re-engineering (GPR) and launched Simplified proforma for Incorporating Company Electronically (SPICe) e-Form.
Constitution of Expert Group to look into issues related to Audit firms.
Kindly click here to refer the FAQs for Name Reservation and Company Incorporation
Please click here for useful instructions to optimize the PDF file size while affixing the Digital Signature Certificate(DSC).
Assessment Order under sub-section (3) of section 396 of the Companies Act, 1956 read with rule 12-A of the Companies(Central Government's) General Rules and Forms,1956 in the matter of proposed amalgamation of National Spot Exchange Limited(dissolved company) with its holding company, Financial Technologies (India) Limited(transferee company) Click here to view
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