Companies (Acceptance of Deposits) Rules, 1975

Contents
Sections	Particulars
1	Short title, commencement and application
2	Definitions
3	Acceptance of deposits by companies
3A	Maintenance of liquid assets
4	Form and particulars of advertisements
4A	Statement in lieu of advertisement
5	Form of application for deposits
6	Furnishing of receipts to depositors
7	Registers of deposits
8	General provisions regarding repayment of deposits
9	Power of Central Government to decide certain questions
10	Return of deposits to be filed with the Registrar
11	Penalty
12	Repeal and savings
Form	Return of Deposits with Non-Banking Companies, other than Financial Companies as on 31st March 19**
	Foot Notes

 [See section 58A of the Companies Act, 1956]

 

In exercise of the powers conferred by section 58A, read with section 642 of the Companies Act, 1956 (1 of 1956), the Central Government, in consultation with the Reserve Bank of India, hereby makes the following Rules, namely: -