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Processing of e-forms and company registration handed to CRC- (Ministry of Corporate Affairs) (23 Mar 2016)

MANU/DCAF/0023/2016

Company

The Ministry of Corporate Affairs notified that the Central Registration Centre will have functional jurisdiction of processing and disposal of e-forms and all related matters pertaining to registration of companies under Sections 7, 8 and 366 of the Companies Act, 2013, with territorial jurisdiction all over India. Administrative and jurisdictional activities of the Central Registration Centre will become effective 28 March 2016.

Relevant : Central Registration Centre established MANU/DCAF/0009/2016

Tags : CENTRAL REGISTRATION CENTRE REGISTRATION E-FORMS JURISDICTION

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