Comments Invited Archieve
- By January 31, 2012 , On the proposed XBRL Taxonomy for Cost Audit Report and Compliance Report developed by ICWAI.
- By 19th September, 2011 from chambers of the industries, corporates, law firms, members of civil society or other stakeholders on the draft National Competition Policy version - II to the Ministry. Comments can be sent by mail at dircs@mca.gov.in.
- By 29th July, 2011 on draft notification regarding Public Comnpanies (Terms of Issue of Debentures and of rasining of loans with option to convert such debentures or loans in to shares) Rules, 2011
- By 15th July, 2011 on proposed guidelines for strike off name under section 560 of the Companies Act, 1956 of companies (non profit companies) which have been granted license under section 25 of the Companies Act, 1956
- By 15th July, 2011 on proposed guidelines for conversion of section 25 company (non profit company) to an ordinary company under Companies Act, 1956
- By 30th June, 2011 on proposed new rules namely Companies (Dematerialization of Certificates) Rules, 2011
- By 20th June, 2011 on proposed new rules for preferential allotment u/s 81 of The Companies Act, 1956