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MCA Notifies Companies (Compromises, Arrangements and Amalgamations) Amendment Rules, 2021 - (03 Feb 2021)

COMPANY

Ministry of Corporate Affairs (MCA) has notified the Companies (Compromises, Arrangements and Amalgamations) Amendment Rules, 2021 so as to enable the Start-up companies to enter into a scheme of Merger and Amalgamation. The amendment notified that a scheme of merger or amalgamation under section 233 of the Companies Act, 2013 may be entered into between any of the class of companies, namely two or more start-up companies; or one or more start-up companies with one or more small companies.

Tags : MINISTRY OF CORPORATE AFFAIRS COMPANIES (COMPROMISES ARRANGEMENTS AND AMALGAMATIONS) AMENDMENT RULES 2021

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