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”.