Companies (Application for Extension of Time or Exemption Under Sub-Section (8) of Section 58a) Rules, 1979

Contents
Sections	Particulars
1	Short title and commencement
2	Form of application for grant of extension of time or exemption under sub-section (8) of section 58A
3	Fee to be paid along with the application
4	Publication of notice in newspapers before making application
Form 1	Information required in respect of application for extension of time or for exemption under sub-section (8) of section 58A of the Companies Act, 1956
	Foot Note

 

See section 58A of the Companies Act, 1956]

In exercise of the powers conferred by sub-section (8) of section 58A read with sub-section (1) of section 642 of the Companies Act, 1956 (1 of 1956) the Central Government hereby makes the following rules, namely: -