Companies (Compliance Certificate) Rules, 2001

See section 383A( 1) proviso of the Companies Act, 1956

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	Other conditionsForm

[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:-