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Relaxation on levy of additional fees in filing of certain Forms under the Companies Act, 2013 and LLP Act 2008-Extension of time- (Ministry of Corporate Affairs) (30 Jun 2021)

MANU/DCAF/0059/2021

Company

In continuation to this Ministry's General Circular No. 06/2021 dated 03.05.2021 and on account of requests for further extension of timelines specified in the said Circular, it has been decided to grant additional time upto 31st August, 2021 to companies/LLPs to file forms under the Companies Act, 2013/LLP Act, 2008 (other than a CHG-1 Form, CHG-4 Form and CHG-9 Form) which were/are due for filing during 1st April, 2021 to 31st July, 2021 without any additional fees. Accordingly, only normal fees shall be levied upto 31st August, 2021 for forms (other than charge related forms referred above) required to be filed during 1st April, 2021 to 31st July, 2021.

2. This Circular shall be without prejudice to any belated filings already made alongwith additional fees.

3. This issues with the approval of the competent authority.

Tags : RELAXATION   LEVY   ADDITIONAL FEES  

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