ASSOCHAM - National Conference on "Mergers & Acquisitions in the New Era of Companies Law"
The new Company Bill 2012 promises to bring easy and efficient way of doing business in India, better governance, improves levels of transparency, enhance accountability, inculcating self compliance and making corporate socially responsible. Some of the key changes to look for are in merger/demerger processes, cross border mergers, fast track mergers between small companies and holding - subsidiaries, and provisions relating to minority shareholders' protection and exit.
We believe that the new Law will help in reducing shareholders' litigation and making corporate restructuring process smooth and efficient. Under new law only those shareholders who own more than 10% stake or have more than 5% of the total debt will have the power to oppose any scheme of arrangement. Experts say the bill could potentially trigger a spate of domestic and cross-border mergers and acquisitions and make Indian firms more attractive to PE investors.
The new law allows an Indian company to merge with a foreign company, making cross-border mergers and acquisitions easier. The new law also disallows reverse merger of a listed company with that of an unlisted one. This will ensure there is no possibility of 'backdoor listing' through reverse mergers.
Recognizing the intensity of this important issue, ASSOCHAM is organizing a National Conference on "Mergers & Acquisitions in the New Era of Companies Law".
Date: 24th October, 2013
Venue: Hotel Le-Meridien, New Delhi
Justice Shri Dilip Raosaheb Deshmukh Chairman, Company Law Board, has kindly consented to deliver inaugurate address and Justice Shri.V.S.Sirpurkar Chairman, Competition Appellate Tribunal, is expected to deliver Valedictory address. Besides, dignitaries from Ministry of Corporate Affairs, CCI, SEBI, CBDT etc. eminent Speakers from BIG-4, Law firms will address technical session of this conference. Govt. Officials, Chief Executives, Finance, Banking, Legal, Corporate M & A Professionals etc, may attend.
Program intends to cover the following broad issues:
- Overview of provisions relating to Mergers, Amalgamations and Arrangements under the New Act
- Impact of New Company Law on M & A activities of Indian Companies
- Regulatory Approvals, Procedure & Process of M & A's under new NCLT Regime
- Mergers of Indian Companies:
- Holding & Subsidiary companies
- Small Companies.
- Other Companies
- Cross Border Mergers and Amalgamations
- Impact New Company Law on out Bound & inbound Mergers & Acquisitions
The Conference provides risk and governance executives a platform to share ideas, learn from peers and improve upon existing methodologies that have been created to support the people, process and technologies of their organizations. Considering the immense importance of the conference, ASSOCHAM takes this opportunity to invite you to participate as our esteemed "Delegate" and set the tone and tenor of discussions in this One day National Conference.
Registration Fees:
- Rs. 5,750 - Inclusive of Service Tax - per Delegate (10% discount for 2 or more persons from the same organization).
Contact
Mr. Rakesh Kumar
Phone: +91-8882805165
Email: rakesh.kumar@assocham.com
Mr. L. Robinson
Phone: +91-8285263618
Email: robinson@assocham.com
Mr. B.R. Goswami
Phone: 011-46550573
Email: b.r.goswami@assocham.com
The Associated Chambers of Commerce and Industry of India
5, Sardar Patel Marg
Chanakyapuri, New Delhi - 110021
Phone: 46550555 (Hunting Line)
Fax: 01123017008/9
Website: http://www.assocham.org/events/showevent.php?id=919
Download Agenda, Delegate Registration Form
