The Ministry of Corporate Affairs has notified Companies (Specification of definitions details) Third Amendment Rules, 2021 on August 5, 2021.

 

The Amendment inserts an explanation in in clause (h) of sub-rule (1) of Rule 2 of the Companies (Specification of definitions details) Rules, 2014.

 

The Explanation clarified that for the purpose of Rule 2(1)(h), electronic based offering of securities, subscription thereof or listing of securities in the International Financial Services Centres set up under section 18 of the Special Economic Zones Act, 2005 shall not be construed as ‘electronic mode’.


*Tanvi Singh, Editorial Assistant has reported this brief.

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.