G.S.R. 350(E).— In exercise of the powers conferred by sub-sections (1), (2) and Sub-section (4) of Section 248 read with Section 469 of the Companies Act, 2013 (18 of 2013), the Central Government hereby makes the following rules further to amend the Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016 ,namely:-

1. (1) These Rules may be called the Companies (Removal of Names of Companies from the Register of Companies) Amendment Rules, 2019.

    (2) They shall come into force with effect from 10th May, 2019.

2. In the Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016 (hereinafter referred to as the principal rules), in rule 4,?

(a) in sub-rule (1), for the words “five thousand rupees”, the following shall be substituted, namely:-

“ten thousand rupees:

Provided that no application in Form No. STK-2 shall be filed by a company unless it has filed overdue returns in Form No. AOC-4 (Financial Statement) or AOC-4 XBRL, as the case may be, and Form No. MGT-7 (Annual Return), up to the end of the financial year in which the company ceased to carry its business operations:

Provided further that in case a company intends to file Form No. STK-2 after the action under sub-section (1) of Section 248 has been initiated by the Registrar, it shall file all pending overdue returns in Form No. AOC-4 (Financial Statement) or AOC-4 XBRL, as the case may be, and Form No. MGT-7 (Annual Return) before filing Form No. STK-2:

Provided also that once notice in Form No. STK-7 has been issued by the Registrar pursuant to the action initiated under sub-section (1) of Section 248, a company shall not be allowed to file an application in Form No. STK-2.

(b) in sub-rule (3), in clause (ii), after the words, “statement of accounts”, the words, letters and figures “in Form
No. STK-8” shall be inserted.

Please follow the link for detailed notification: NOTIFICATION


[Notification dt. 08-05-2019]

Ministry of Corporate Affairs

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