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Relaxation in paying additional fees in case of delay in filing all the event based e-forms by LLPs which are due on and after 25th February, 2022 to 31st May, 2022 up to 30th June, 2022- (Ministry of Corporate Affairs) (31 May 2022)

MANU/DCAF/0056/2022

Insolvency

1. This Ministry has received representations seeking extension of timelines for filing the event based forms by LLPs without paying additional fees in view of transition from version-2 of MCA-21 to version-3. Keeping in view these representations and to promote compliance on part of the LLPs, it has been decided to allow LLPs to file various event based LLP e-Forms, due dates of which are falling between 25th February, 2022 and 31st May, 2022, without paying additional fees up to 30th June, 2022.

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

Tags : RELAXATION   ADDITIONAL FEES   PAYMENT  

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