Companies (Compliance
Certificate) Rules, 2001
See section 383A(1) proviso of the Companies Act, 1956
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[Notification No.
G.S.R. 52(E), dated 31st. January, 2001]
In exercise of the powers conferred by sub-section (1) of section 642 read with proviso to sub-section (1) of section 383A of the Companies Act, 1956 (1 of 1956), the Central Government hereby makes the following rules, namely: -
