Companies (Disclosure of Particulars in the Report of Board of Directors) Rules, 1988 | Rules | Law Library

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Companies (Disclosure of Particulars in the Report of Board of Directors) Rules, 1988

[See section 217 of the Companies Act, 1956]

Contents
Section	Particulars
1	Short Title and Commencement
2	Every company shall, in the report of its board of directors, disclose particulars with respect to the following matters, namely
Annexure
Form	Form A:Form for disclosure of particulars with respect to conservation of energy

In exercise of the powers conferred by section 642 read with clause (e) of sub-section (1) of section 217 of the Companies Act, 1956 (1 of 1956), the Central Government hereby makes the following rules, namely:-

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