In exercise of the
powers conferred by sub-sections (1) and (2) of section 469 of the Companies
Act, 2013 (18 of 2013), the Central Government hereby makes the following rules
further to amend the Companies (Specification of Definition Details) Rules,
2014, namely. (1)
These rules may be called Companies
(Specification of definition details) Amendment Rules, 2022. (2)
They shall come into force from the
date of their publication of this notification in the Official Gazette. In the Companies
(Specification of definition details) Rules, 2014, in rule 2, in sub-rule (1),
for clause (t), the following clause shall be substituted, namely:- “(t)
For the purposes of sub-clause (i) and sub-clause (ii) of clause (85) of
section 2 of the Act, paid up capital and turnover of the small company shall
not exceed rupees four crore and rupees forty crore respectively.”.COMPANIES (SPECIFICATION OF
DEFINITION DETAILS) AMENDMENT RULES, 2022
[15th September, 2022]