Central Government makes the following rules further to amend the Companies (Incorporation of Rules, 2014, namely:

The Companies (Incorporation) Amendment Rules, 2020

The above-said rules shall come into force from 15-02-2020.

For Rule 9, the following rule shall be substituted, namely:-

“9. Reservation of name or change of name — An application for reservation of name shall be made through the web service available at “www.mca.gov.in” by using web service SPICe+ (Simplified Proforma for Incorporating Company Electronically Plus: INC-32), and for change of name by using web service RUN (Reserve Unique Name) along with fee as provided in the Companies (Registration Offices and Fees) Rules, 2014, which may either be approved or rejected, as the case may be, by the Registrar, Central Registration Centre after allowing resubmission of such web form within fifteen days for rectification of the defects, if any, with effect from the 15th February, 2020.”

*To know the detailed notification with respect to the rules amended, please refer to the link: Companies (Incorporation) Amendment Rules, 2020


Ministry of Corporate Affairs

[Notification dt. 06-02-2020]

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