The Central Government in exercise of powers conferred by Section 73 and 76 read with Section 469(1); of the Companies Act, 2013 amended the Rule 5(1); of the Companies (Acceptance of Deposits) Rules, 2014 by an amendment called the Companies (Acceptance of Deposits) Amendment Rules, 2014 dated June 6, 2014 wherein the proviso has been inserted that the companies may accept the deposits without deposit insurance contract till the 31st March, 2015.
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