Exemption from the provisions of sections 387 to 392 Companies Act, 2013 to the specified companies- (Ministry of Corporate Affairs) (05 Aug 2021)

MANU/DCAF/0067/2021

Company

In exercise of the powers conferred by section 393A of the Companies Act, 2013 (18 of 2013), the Central Government hereby exempts, from the provisions of sections 387 to 392 (both inclusive), the following:-

(a) foreign companies;

(b) companies incorporated or to be incorporated outside India, whether the company has or has not established, or when formed may or may not establish, a place of business in India,

insofar as they relate to the offering for subscription in the securities, requirements related to the prospectus, and all matters incidental thereto in the International Financial Services Centres set up under section 18 of the Special Economic Zones Act, 2005 (28 of 2005).

Tags : EXEMPTION PROVISIONS SPECIFIED COMPANIES