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COMPANIES (AUTHORISED TO REGISTER) AMENDMENT RULES, 2018

COMPANIES (AUTHORISED TO REGISTER) AMENDMENT RULES, 2018

Preamble - COMPANIES (AUTHORISED TO REGISTER) AMENDMENT RULES, 2018

COMPANIES (AUTHORISED TO REGISTER) AMENDMENT RULES, 2018

PREAMBLE

In exercise of the powers conferred by sub-sections (1) and (2) of section 469 read with section 366 of the Companies Act, 2013 (18 of 2013), the Central Government hereby makes the following rules further to amend the Companies (Authorised to Register) Rules, 2014, namely:-


Rule 1 - RULE 1

(1) These rules may be called the Companies (Authorised to Register) Amendment Rules, 2018.

(2) They shall come into force on the date of their publication in the Official Gazette.


Rule 2 - RULE 2

In the Companies (Authorised to Register) Rules, 2014, for Form No.URC-1, the following Form No. URC-1 shall be substituted, namely:-

Form No.URC-1