Company Law by Rinita Das


The law relating to the companies is complicated and requires great patience and dedication to understand the intricacies thoroughly. Through this book, author Rinita Das has made an attempt to make the law simple and comprehensible for the readers.

In India, the Companies Act, 2013 regulates companies. However, this legislation has to be read with the rules, regulations and notifications of the Ministry of Corporate Affairs and the guidelines issued by SEBI. This book introduces not only the provisions of the Companies Act, 2013, but also relevant Companies Rules, the provisions of SEBI regulations, and the MCA notifications along with case laws in a simple and lucid manner.

The object of the Companies Act, 2013 is to build a better corporate governance structure for the companies and increase accountability of the people representing the company by bringing out greater transparency in the administration. Nevertheless, this legislation has undergone many amendments since 2013, whenever the need was felt to modify it to suit the requirements of industry and ease the doing of business. All changes and modifications made in the law have been duly incorporated in this book to make it thoroughly updated and relevant.

This book is essentially meant for students pursuing LL B and LL M courses, but will also be very useful for the students of B. Com, BMS and the aspirants of CA, ICWA and CS as also for teachers, lawyers and Judges.


Get Your Copy Here: Company Law by Rinita Das

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