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.
VIEW MOREParticulars | Type of Document |
---|
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.
The Companies Act, 2013 passed by the Parliament has received the assent of the President of India on 29th August, 2013.
VIEW MORECompetition Act, 2002, with effect from 01st September, 2009 [Notification Dated 28th August, 2009].
VIEW MOREA corporate business vehicle that enables professional expertise and entrepreneurial initiative to combine and operate in flexible
VIEW MORETHE INSOLVENCY AND BANKRUPTCY CODE (AMENDMENT) ORDINANCE, 2020
VIEW MOREAn Act to make provision for the regulation of the profession of Chartered Accountants.
VIEW MOREAn Act to make provision for the regulation of the profession of cost accountants.
VIEW MOREAn Act to make provision for the regulation and development of the profession of Company Secretaries.
VIEW MOREAn Act for the registration of literary, scientific and charitable societies.
VIEW MOREAn Act to enable companies to make donations to national funds.
VIEW MORE