Companies (Preservation and Disposal of Records) Rules, 1966

[See section 163(1A) of the Companies Act, 1956]

 

Contents
Sections	Particulars
1	Short title and commencement
2	Destruction of documents
3	Preservation of documents beyond the period prescribed
4	Record of documents destroyed to be maintained
5	Contravention of any of these rules shall be punishable with fine
Schedule	Schedule
Appendix	Appendix

 

In exercise of the powers conferred by sub-section (1) of section 642 read with sub-section (1A) of section 163 of the Companies Act, 1956 (1 of 1956), the Central Government hereby makes the following rules, namely: -