MANU/DCAF/0062/2016
Ministry : Ministry of Corporate Affairs
Notification No. : SO1795(E)
Date of Notification : 18.05.2016
Date of Publication : 18.05.2016
Enforcement date of clause (iv) of sub-section (29) of section 2, sections 435 to 438 and section 440 of Companies Act, 2013
S.O.1795(E).--In exercise of the powers conferred by sub-section (3) of section 1 of the Companies Act, 2013 (18 of 2013), the Central Government hereby appoints the 18th day of May, 2016 as the date on which the provisions of clause (iv) of sub-section (29) of section 2, sections 435 to 438 (both sections inclusive) and section 440 of the said Act shall come into force.
[F. No. 01/12/2009-CL-I (Vol.IV)]
AMARDEEP SINGH BHATIA, Jt. Secy.