Company Law Board (Fees on Applications And Petitions) Rules, 1991

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	Fees on application or petition
4	The fees payable under these rules shall be paid
5	The fees received by the Pay and Accounts Officer
Schedule	Schedule

In exercise of the powers conferred by section 642 read with sub-section (2) of section 637A of the Companies Act, 1956 (1 of 1956), and all other powers enabling it in that behalf, the Central Government hereby makesbthe following rules, namely:-