COMPANIES (DECLARATION AND PAYMENT OF DIVIDEND) (AMENDMENT) RULES, 2015
PREAMBLE
In exercise of the powers conferred under sub-section (1) of section 123 read with section 469 of the Companies Act, 2013 (18 of 2013), the Central Government hereby makes the following rules further to amend the Companies (Declaration and Payment of Dividend) Rules, 2014, namely:-
Rule 1 - RULE 1
(1) These rules may be called the Companies (Declaration and Payment of Dividend) (Amendment) Rules, 2015.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - RULE 2
In the Companies (Declaration and Payment of Dividend) Amendment Rules, 2014, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide G.S.R. No. 397(E), dated the 12th June, 2014, after the words "AMARDEEP SINGH BHATIA, Jt. Secy.", the following Foot Note shall be inserted, namely:-
"Foot Note. - The principal rules were published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (1), vide number G.S.R. 241(E), dated the 31st March, 2014.".
