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Ministry of Corporate Affairs Notifies Winding Up Rules - (29 Jan 2020)

COMPANY

Ministry of Corporate Affairs has notified rules for winding up of companies, making it easier for smaller firms to wind up businesses without taking approval. The Ministry has provided rules for summary procedures for liquidation of companies of asset size of Rs 1 Crore, which have not accepted deposits exceeding Rs 25 Lakhs, have a turnover less than Rs 50 Crores and total loan under Rs 25 Lakhs.

Tags : MINISTRY OF CORPORATE AFFAIRS   WINDING UP RULES  

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