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MCA | Update on ‘Identification and flagging of Disqualified Directors under S. 164(2)(a) of Companies Act, 2013

Registrar of Companies (ROCs) are in the process of “Identification and flagging of Disqualified Directors under S. 164(2)(a) of Companies Act, 2013” for their default of non-filing of financial statement or annual return for a continuous period of three financial years i.e. 2015-16, 2016-17 and 2017-18.

In the above regard, all the defaulting directors are hereby cautioned to find the pending statutory returns and do necessary compliance as per provisions of law, otherwise, action will be initiated under Section 164 of the Companies Act, 2013 and Rules made thereunder.

The DINs of such directors are not allowed to be used for filing any e-forms on the MCA21 portal.


Ministry of Corporate Affairs

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