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Relaxation on levy of additional fees under the Companies Act, 2013- (Ministry of Corporate Affairs) (29 Dec 2021)

MANU/DCAF/0095/2021

Company

1. In continuation to Ministry's General Circular No. 17/2021 dated 29.10.2021, keeping in view various requests received from stakeholders regarding relaxation of levy of additional fees for annual financial statement/return filings required to be done for the financial year ended on 31.03.2021, it has been further decided that no additional fees shall be levied upto 15.02.2022 for the filing of e-forms AOC-4, AOC-4 (CFS), AOC-4 XBRL, AOC-4 Non-XBRL and upto 28.02.2022 for filing of e-forms MGT-7/MGT-7A in respect of the financial year ended on 31.03.2021 respectively. During the said period, only normal fees shall be payable for the filing of the aforementioned e-forms.

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

Tags : RELAXATION   LEVY   ADDITIONAL FEES  

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