MCA revises Forms MSC-1, MSC-3 & MSC-4 vide Companies (Miscellaneous) Amendment Rules, 2023

On 20-1-2023, the Ministry of Corporate Affairs notified the Companies (Miscellaneous) Amendment Rules, 2023 to amend the Companies (Miscellaneous) Rules, 2014. The

Published on By
Ministry of Corporate Affairs

On 20-1-2023, the Ministry of Corporate Affairs notified the Companies (Miscellaneous) Amendment Rules, 2023 to amend the Companies (Miscellaneous) Rules, 2014. The provisions came into effect on 23-1-2023.

Through this amendment Forms MSC-1, MSC-3 and MSC-4 has been revised.

*Kriti Kumar, Editorial Assistant has reported this brief.

Tags :
Leave a comment

Most Read

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.