Del HC: Evidence in Predicate Offence by Accused Who Becomes Approver Can’t be Used in PMLA Procee.  ||  Del. HC: Order Passed in Favour of Indian Hotels Company Over Use of ‘Ginger’ Trademark  ||  Supreme Court: Notice Issued to IBBI Over Ambiguity in Uploading NCLT Orders  ||  SC: It is Up to the Arbitral Tribunal to Adjudicate Upon Construction of Terms of Contract  ||  Supreme Court: Replication to WS Can be Filed by Election Petitioner if New Facts Not Introduced  ||  Del. HC: Convict Can’t Seek Parole for Maint. Conjugal Relat. With Live-in Partner When Wife Present  ||  Delhi High Court: Parties Must Not Ordinarily Resort to Transfer of Case to Another Court  ||  Status Quo Ordered by SC on Felling of Trees in Ridge/Reserve Forest, Contempt Notice Issued  ||  SC: Presiding Officers/Members of JJ Board Should Specifically Mention Names in Orders  ||  Open Air Prisons Suggested by Supreme Court as Solution to Overcrowding of Prisons    

Relaxation on levy of additional fees under the Companies Act, 2013- (Ministry of Corporate Affairs) (29 Dec 2021)

MANU/DCAF/0095/2021

Company

1. In continuation to Ministry's General Circular No. 17/2021 dated 29.10.2021, keeping in view various requests received from stakeholders regarding relaxation of levy of additional fees for annual financial statement/return filings required to be done for the financial year ended on 31.03.2021, it has been further decided that no additional fees shall be levied upto 15.02.2022 for the filing of e-forms AOC-4, AOC-4 (CFS), AOC-4 XBRL, AOC-4 Non-XBRL and upto 28.02.2022 for filing of e-forms MGT-7/MGT-7A in respect of the financial year ended on 31.03.2021 respectively. During the said period, only normal fees shall be payable for the filing of the aforementioned e-forms.

2. This issues with the approval of the competent authority.

Tags :   RELAXATION  LEVY  ADDITIONAL FEES

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved