Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe || Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments || Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them || SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances || Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy || Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services || Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required || Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case || Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection || MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations

Relaxation of additional fees and extension of last date of filing of Form CRA-4 under the Companies Act, 2013- (Ministry of Corporate Affairs) (04 Dec 2017)

MANU/DCAF/0107/2017

Company

The Ministry of Corporate Affairs has received several representations about extension of the last date for filing of Form CRA-4 without additional fees on account of Companies (Cost Records and Audit) Amendment Rules, 2017 and other reasons. The matter has been examined and it has been decided to extend the last date for filing of Form CRA-4, for the financial years starting on or after 1st April, 2016, without additional fees till 31st December, 2017.

2. This issues with the approval of competent authority.

Tags : RELAXATION ADDITIONAL FEES DATE EXTENSION FORM FILING

Share :