Del. HC: Threshold Income to Claim Financial Aid Under Rashtriya Arogya Nidhi Unreasonable  ||  Bom. HC: Tender Conditions Challenged by Contractors Through PIL Pollute Purity of Stream of PIL  ||  Del. HC: Can Only Interfere With Industrial Tribunal’s Decision if Found Perverse  ||  Raj. HC: Impermissible for Mag. & ASJ to Take Cognizance Against Same Accused for Diff. Offences  ||  Del. HC: Municipal Solid Waste in Delhi Not Getting Processed as Per Solid Waste Management Rules  ||  Supreme Court Launches Whatsapp Messaging Services, Advocates and Parties to Receive Updates  ||  Kar. HC: Challenge to Singing State Anthem Dismissed, Right to Remain Silent Cited  ||  Del. HC: Property Given by Deceased Husband Can Only be Enjoyed by Hindu Woman Without Income  ||  SC: Can Only Apply Egg Shell Skull Rule if Patient Had Pre-Existing Conditions  ||  NCDRC Members Roasted for Issuing Warrants Despite SC’s Order Directing Non-Coercive Steps    

Relaxation in paying additional fees in case of delay in filing all the event based e-forms by LLPs which are due on and after 25th February, 2022 to 31st May, 2022 up to 30th June, 2022- (Ministry of Corporate Affairs) (31 May 2022)

MANU/DCAF/0056/2022

Insolvency

1. This Ministry has received representations seeking extension of timelines for filing the event based forms by LLPs without paying additional fees in view of transition from version-2 of MCA-21 to version-3. Keeping in view these representations and to promote compliance on part of the LLPs, it has been decided to allow LLPs to file various event based LLP e-Forms, due dates of which are falling between 25th February, 2022 and 31st May, 2022, without paying additional fees up to 30th June, 2022.

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

Tags : RELAXATION   ADDITIONAL FEES   PAYMENT  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved