
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
|||
![]() |
![]() |
![]() |
|
![]() |
|||||
![]() |
![]() |
||||||||
![]() |
![]() |
![]() |
|||||||
![]() |
![]() |
||||||||
|
|||||||||
Companies (Application for Extension of Time or Exemption Under Sub-Section (8) of Section 58a) Rules, 1979 See section 58A of the Companies Act, 1956] In exercise of the powers conferred by sub-section (8) of section 58A read with sub-section (1) of section 642 of the Companies Act, 1956 (1 of 1956) the Central Government hereby makes the following rules, namely:- |
|||||||||
![]() |
|||||||||
![]() |
|||||||||
![]() |
![]() |
||||||||
![]() |
|
![]() |
![]() |