Calcutta HC Rejects Reliance on ‘Vedic Mantras’, Commutes Death Sentence in Wife’s Murder Case  ||  Tripura High Court Pulls Up State Over Failure to Implement Supreme Court's Open Prison Directions  ||  Calcutta HC Upholds Life Term for Father who Raped Minor Daughter, Causing Pregnancy  ||  Karnataka HC Directs Trial Courts, Police to Furnish S.164 of CrPC Statement Copies to Accused  ||  P&H HC: Immigration Fraud by Consultancies is a Growing Menace, Denies Pre-Arrest Bail Leniency  ||  CCPA Fines Rs. 1 Lakh Penalty on United Biscuits over Misleading ‘Wholewheat’ Claims  ||  Bombay HC Permits OTT Release of Hindi Film ‘Bandar’ Subject to Appropriate Disclaimers  ||  Gujarat HC Grants Bail to Marriage Bureau Owner, Finds No Link to Alleged ‘Looteri Dulhan’ Gang  ||  Calcutta HC: Minor’s Consent has No Mitigating Effect in POCSO Sexual Assault Cases  ||  Orissa HC Commutes Death Sentence, Says Emotion Cannot Override Established Law    

Extension of Time for filing of 45 company e-Forms, PAS-03 and SPICE+Part A in MCA 21 Version 3.0 without additional fee- (Ministry of Corporate Affairs) (21 Feb 2023)

MANU/DCAF/0018/2023

Company

1. Due to change in way of filing in Version-3, including fresh process of registration of users on MCA-21 and process of stabilization of 45 forms launched with effect from 23.01.2023, and after considering various representations, in continuation of General Circulars No. 1/2023 dated 09.01.2023 and 03/2023 dated 07.02.2023, it has been decided to allow further additional time till 31.03.2023 for filing of these forms which are due for filing between 07.02.2023 and 28.02.2023, without additional fees, to the stakeholders.

2. Further, Form PAS-03 which was closed for filing in Version-2 on 20.01.2023 and launched in Version-3 on 23.01.2023, and whose due dates for filing fall between 20.01.2023 and 28.02.2023, can also be filed without payment of additional fees till 31.03.2023.

3. Further, reservation period for the names which are reserved under sub-section (5) of section 4 of the CA 2013 is extended by a further period of 20 days. The re-submission period under rule 9 of Companies (Incorporation) Rules, 2014 falling between 23.01.2023 and 28.02.2023, is also extended by 15 days.

4. This issues with the approval of the Competent Authority.

Tags : EXTENSION   TIME   E-FORMS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved