Companies (Fees on Applications) Rules, 1999

Contents
Sections	Particulars
1	Short title
2	Fees

In exercise of the powers conferred by sub-section (1) of section 642, read with sub-section (2) of section 637A of the Companies Act, 1956 (1 of 1956), and in supersession of the Companies (Fees on Applications) Rules, 1968, the Central Government hereby makes the following rules, namely:-