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Companies (Share Capital and Debentures) Third Amendment Rules, 2016- (Ministry of Corporate Affairs) (19 Jul 2016)

MANU/DCAF/0096/2016

Company

The government introduced the Companies (Share Capital and Debentures) Third Amendment Rules 2016, amending the extant 2014 rules.

Among the changes is the insertion of a proviso in Rule 4(1)(g), which states: “Provided that a company may issue equity shares with differential rights upon expiry of five years from the end of the financial year in which such default was made good.”

Rules 8, 12, 13 and 15 of the Companies (Share Capital and Debentures) Rules 2014 have also been amended.

Relevant : Companies (Share Capital and Debentures) Rules, 2014 MANU/DCAF/0073/2014

Tags : COMPANY SHARE CAPITAL RULES AMENDMENT 2016

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