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MCA Clarifies Corporate Contributions Towards Relief Funds Not to Qualify as CSR Expenditure - (13 Apr 2020)

COMPANY

Union Ministry of Corporate Affairs has clarified that contributions made to the Chief Minister's Relief Fund or State Relief Fund for COVID-19 do not qualify as admissible Corporate Social Responsibility (CSR) expenditure under Schedule VII of the Companies Act, 2013.

Tags : MINISTRY OF CORPORATE AFFAIRS   CONTRIBUTIONS TOWARDS RELIEF FUNDS  

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