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MCA revises threshold for paid up capital of ‘small companies’ vide Companies (Specification of definition details) Amendment Rules, 2022

MCA revises threshold for paid up capital of ‘small companies’ vide Companies (Specification of definition details) Amendment Rules, 2022

The Central Government has notified Companies (Specification of definition details) Amendment Rules, 2022 to amend the Companies (Specification of Definition

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Published on September 16, 2022By Bhumika Indulia

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The Central Government has notified Companies (Specification of definition details) Amendment Rules, 2022 to amend the Companies (Specification of Definition Details) Rules, 2014.

The amendment modifies Rule 2 (1) sub clause (t) by increasing the thresholds for paid up capital from “not exceeding Rs. 2 crore” to “not exceeding Rs. 4 crore” to turnover from “not exceeding Rs. 20 crore” to “not exceeding Rs. 40 crore”.

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