The Companies Act, 2013
The Companies Act, 2013 passed by the Parliament has received the assent of the President of India on 29th August, 2013.
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Acts & Rules
The Ministry of Corporate Affairs (MCA) is primarily concerned with the administration of the Companies Act 2013, the Companies Act 1956, The Limited Liability Partnership Act, 2008 & other allied Acts, rules & regulations framed mainly for regulating the functioning of the corporate sector in accordance with law. In order to simplify the compliance procedures and provide consolidated information on applicable Acts, Rules and Regulations to the stakeholders, MCA has launched E-Book for 10 acts and applicable Rules and Regulations for companies and LLPs administered by it.
List of Acts
The Competition Act, 2002
Competition Act, 2002, with effect from 01st September, 2009 [Notification Dated 28th August, 2009].
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The Limited Liability Partnership Act, 2008
A corporate business vehicle that enables professional expertise and entrepreneurial initiative to combine and operate in flexible
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The Insolvency and Bankruptcy Code, 2016
THE INSOLVENCY AND BANKRUPTCY CODE (AMENDMENT) ORDINANCE, 2020
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The Chartered Accountants Act, 1949
An Act to make provision for the regulation of the profession of Chartered Accountants.
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The Cost and Works Accountants Act, 1959
An Act to make provision for the regulation of the profession of cost accountants.
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The Company Secretaries Act, 1980
An Act to make provision for the regulation and development of the profession of Company Secretaries.
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The Societies Registration Act, 1860
An Act for the registration of literary, scientific and charitable societies.
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The Companies (Donations to National Funds) Act, 1951
An Act to enable companies to make donations to national funds.
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