G.S.R. 143(E)— In exercise of the powers conferred by Sections 396, 398, 399, 403 and 404 read with sub-sections (1) and (2) of Section 469 of the Companies Act, 2013 (18 of 2013), the Central Government hereby makes the following rules further to amend the Companies (Registration Offices and Fees) Rules, 2014, namely:—
1. (1) These rules may be called the Companies (Registration Offices and Fees) Amendment Rules, 2019.
(2) They shall come into force with effect from 25th February, 2019.
2. In the Companies (Registration Offices and Fees) Rules, 2014, in the Annexure, after item VII relating to Fees for filing e-Form DIR-3 KYC under Rule 12A of the Companies (Appointment and Qualification of Directors) Rules, 2014, the following item shall be inserted, namely:-“VIII. FEE FOR FILING e-Form ACTIVE under rule 25A of the Companies (Incorporation) Rules, 2014.
| (i) Fee payable till 25.04.2019 on e -form ACTIVE | —- |
| (ii) Fee payable (in delayed case) | Rs.10,000 |
Refer the notification here: Notification
[Dated: 22-02-2019]
Ministry of Corporate Affairs
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