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New form ‘CSR-2’ introduced to furnish report on Corporate Social Responsibility vide Companies (Accounts) Amendment Rules, 2022

The Central Government notifies Companies (Accounts) Amendment Rules, 2022 to amend the Companies (Accounts) Rules, 2014.

Key points:

“(1B) Every company covered under the provisions of subsection (1) to section 135 shall furnish a report on Corporate Social Responsibility in Form CSR2 to the Registrar for the preceding financial year (20202021) and onwards as an addendum to Form AOC4 or AOC4 XBRL or AOC4 NBFC (Ind AS), as the case may be:
Provided that for the preceding financial year (2020
2021), Form CSR2 shall be filed separately on or before 31st March 2022, after filing Form AOC4 or AOC4 XBRL or AOC4 NBFC (Ind AS), as the case may be.”.

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