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Companies (Appointment and Qualification of Directors) Second Amendment Rules, 2020- (Ministry of Corporate Affairs) (29 Apr 2020)

MANU/DCAF/0062/2020

Company

In exercise of the powers conferred by section 149 read with section 469 of the Companies Act, 2013 (18 of 2013), the Central Government hereby makes the following rules further to amend the Companies (Appointment and Qualification of Directors) Rules, 2014, namely:-

(1) These rules may be called the Companies (Appointment and Qualification of Directors) Second Amendment Rules, 2020.

(2) They shall come into force on the date of their publication in the Official Gazette.

In the Companies (Appointment and Qualification of Directors) Rules, 2014, in rule 6, in sub-rule (1), in clause (a), for the words "five months" the words "seven months" shall be substituted.

Tags : AMENDMENT   RULES   APPOINTMENT   DIRECTORS  

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