Clarification on dispatch of notice under Section 62(2) of Companies Act, 2013 by listed companies for rights issue opening upto 31st July, 2020
MCA received many representations for providing clarification on the mode of issue of notice referred to in Section 62(1)(a)(i) of Companies Act read with Section 62 (2) of Act for rights issue by listed companies, in view of the difficulties faced by companies in sending notices through postal or courier services on account of the threat posed by COVID-19.
In view of the above and on account of the overall situation, it is hereby clarified that for rights issues opening upto 31st July, 2020, in case of listed companies, which comply with the aforementioned SEBI Circular dated 6th May, 2020, inability to dispatch the notice referred in para 1 of this Circular to their shareholders through registered post or speed post or courier would not be viewed as violation of Section 62(2) of the Act.
Read the circular here: CIRCULAR
Ministry of Corporate Affairs
Circular dt. 11-05-2020
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