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    

Central Registration Centre established under Companies Act, 2013- (Ministry of Corporate Affairs) (22 Jan 2016)

MANU/DCAF/0009/2016

Company

The Ministry of Corporate Affairs has established a Central Registration Centre to process and decide applications for reservation of names under the Companies Act, 2013. The Centre, located in Gurgaon, Haryana, will function under the control of the Registrar of Companies.

Tags : CENTRAL REGISTRATION   COMPANY   NAME   RESERVATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved