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Report of the Companies Law Committee- (Ministry of Corporate Affairs) (01 Feb 2016)

MANU/PIBU/0133/2016

Company

The Companies Law Committee has released its Report on the issues arising out of implementation of the Companies Act, 2013. The Committee has proposed changes in 78 sections of the Companies Act, 2013, which would result in about 100 amendments to the Act. Some of the changes include approval of managerial remuneration by shareholders, simplification of the private placement process and an easier process of incorporation. Comments on the report are being received by the Ministry of Corporate Affairs till 15 February, 2016.

Tags : COMPANIES ACT REPORT 2016

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