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The Companies (Incorporation) Second Amendment Rules, 2020

G.S.R. 169(E).—In exercise of the powers conferred by section 3, sub-section (1) of section 7 and 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 (Incorporation) Rules, 2014, namely: –

1. (1) These rules may be called the Companies (Incorporation) Second Amendment Rules, 2020.

(2) They shall come into force on the date of their publication in the official Gazette.

2. In the Companies (Incorporation) Rules, 2014, in the Annexure, in Form No.INC-28, in serial number 5, in clause (a) after sub-clause (ii), the following shall be inserted, namely.-

“(iii) Section of Insolvency and Bankruptcy Code, 2016 under which order passed.”


Ministry of Corporate Affairs

[Notification dt. 12-03-2020]

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