Site icon SCC Times

Provisions relating to Investor Education and Protection Fund under Companies Act, 2013 to come into force from 7th September, 2016

North Block

The Central Government in exercise of the powers conferred by sub-section (3) of section 1 of the Companies Act, 2013  hereby appoints 7th September, 2016 as the date on which the provisions of section 124, sub-sections (1) to (4), (6) [with respect to the manner of administration of the Investor Education and Protection Fund] and (8) to (11) of section 125 of the said Act shall come into force.

MINISTRY OF CORPORATE AFFAIRS

Exit mobile version