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Companies (Incorporation) Amendment Rules, 2016- (Ministry of Corporate Affairs) (22 Jan 2016)

Company

The Ministry of Corporate Affairs has notified Companies (Incorporation) Amendment Rules, 2016 in amendment of principal Rules, 2014. The new rules, effective 26 January 2016, substitute Rule 9, ‘Reservation of name’ and notify a new Form No. INC-1 to the same effect.

Tags : COMPANY   INCORPORATION   RESERVATION OF NAME  

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