Companies Act, 2013

526 sections.

• Section 1 — Short title, extent, commencement and application.
• Section 2 — Definitions.
• Section 3 — Formation of company.
• Section 3A — Members severally liable in certain cases.
• Section 4 — Memorandum.
• Section 5 — Articles.
• Section 6 — Act to override memorandum, articles, etc.
• Section 7 — Incorporation of company.
• Section 8 — Formation of companies with charitable objects, etc.
• Section 9 — Effect of registration.
• Section 10 — Effect of memorandum and articles.
• Section 10A — Commencement of business, etc.
• Section 11 — [Omitted].
• Section 12 — Registered office of company.
• Section 13 — Alteration of memorandum.
• Section 14 — Alteration of articles.
• Section 15 — Alteration of memorandum or articles to be noted in every copy.
• Section 16 — Rectification of name of company.
• Section 17 — Copies of memorandum, articles, etc., to be given to members.
• Section 18 — Conversion of companies already registered.
• Section 19 — Subsidiary company not to hold shares in its holding company.
• Section 20 — Service of documents.
• Section 21 — Authentication of documents, proceedings and contracts.
• Section 22 — Execution of bills of exchange, etc.
• Section 23 — Public offer and private placement.
• Section 24 — Power of Securities and Exchange Board to regulate issue and transfer of securities, etc.
• Section 25 — Document containing offer of securities for sale to be deemed prospectus.
• Section 26 — Matters to be stated in prospectus.
• Section 27 — Variation in terms of contract or objects in prospectus.
• Section 28 — Offer of sale of shares by certain members of company.
• Section 29 — Public offer of securities to be in dematerialised form.
• Section 30 — Advertisement of prospectus.
• Section 31 — Shelf prospectus.
• Section 32 — Red herring prospectus.
• Section 33 — Issue of application forms for securities
• Section 34 — Criminal liability for mis-statements in prospectus.
• Section 35 — Civil liability for mis-statements in prospectus.
• Section 36 — Punishment for fraudulently inducing persons to invest money.
• Section 37 — Action by affected persons.
• Section 38 — Punishment for personation for acquisition, etc., of securities
• Section 39 — Allotment of securities by company.
• Section 40 — Securities to be dealt with in stock exchanges.
• Section 41 — Global depository receipt.
• Section 42 — Issue of shares on private placement basis.
• Section 43 — Kinds of share capital.
• Section 44 — Nature of shares or debentures.
• Section 45 — Numbering of shares
• Section 46 — Certificate of shares.
• Section 47 — Voting rights
• Section 48 — Variation of shareholders‘ rights
• Section 49 — Calls on shares of same class to be made on uniform basis.
• Section 50 — Company to accept unpaid share capital, although not called up.
• Section 51 — Payment of dividend in proportion to amount paid-up
• Section 52 — Application of premiums received on issue of shares.
• Section 53 — Prohibition on issue of shares at discount.
• Section 54 — Issues of sweat equity shares
• Section 55 — Issue and redemption of preference shares.
• Section 56 — Transfer and transmission of securities.
• Section 57 — Punishment for personation of shareholder.
• Section 58 — Refusal of registration and appeal against refusal.
• Section 59 — Rectification of register of members.
• Section 60 — Publication of authorised, subscribed and paid-up capital.
• Section 61 — Power of limited company to alter its share capital.
• Section 62 — Further issue of share capital.
• Section 63 — Issue of bonus shares
• Section 64 — Notice to be given to Registrar for alteration of share capital.
• Section 65 — Unlimited company to provide for reserve share capital on conversion into limited company.
• Section 66 — Reduction of share capital.
• Section 67 — Restrictions on purchase by company or giving of loans by it for purchase of its shares.
• Section 68 — Power of company to purchase its own securities.
• Section 69 — Transfer of certain sums to capital redemption reserve account.
• Section 70 — Prohibition for buy-back in certain circumstances.
• Section 71 — Debentures
• Section 72 — Power to nominate.
• Section 73 — Prohibition on acceptance of deposits from public.
• Section 74 — Repayment of deposits, etc., accepted before commencement of this Act.
• Section 75 — Damages for fraud.
• Section 76 — Acceptance of deposits from public by certain companies.
• Section 76A — Punishment for contravention of section 73 or section 76.
• Section 77 — Duty to register charges, etc
• Section 78 — Application for registration of charge
• Section 79 — Section 77 to apply in certain matters.
• Section 80 — Date of notice of charge.
• Section 81 — Register of charges to be kept by Registrar.
• Section 82 — Company to report satisfaction of charge
• Section 83 — Power of Registrar to make entries of satisfaction and release in absence of intimation from company.
• Section 84 — Intimation of appointment of receiver or manager.
• Section 85 — Company‘s register of charges.
• Section 86 — Punishment for contravention.
• Section 87 — Rectification by Central Government in Register of charges.
• Section 88 — Register of members, etc.
• Section 89 — Declaration in respect of beneficial interest in any share
• Section 90 — Register of significant beneficial owners in a Company.
• Section 91 — Power to close register of members or debenture holders or other security holders
• Section 92 — Annual return.
• Section 93 — Omitted.
• Section 94 — Place of keeping and inspection of registers, returns, etc.
• Section 95 — Registers, etc., to be evidence.
• Section 96 — Annual general meeting.
• Section 97 — Power of Tribunal to call annual general meeting
• Section 98 — Power of Tribunal to call meetings of members, etc
• Section 99 — Punishment for default in complying with provisions of sections 96 to 98.
• Section 100 — Calling of extraordinary general meeting.
• Section 101 — Notice of meeting.
• Section 102 — Statement to be annexed to notice
• Section 103 — Quorum for meetings
• Section 104 — Chairman of meetings.
• Section 105 — Proxies
• Section 106 — Restriction on voting rights.
• Section 107 — Voting by show of hands.
• Section 108 — Voting through electronic means.
• Section 109 — Demand for poll.
• Section 110 — Postal ballot.
• Section 111 — Circulation of members‘ resolution.
• Section 112 — Representation of President and Governors in meetings.
• Section 113 — Representation of corporations at meeting of companies and of creditors.
• Section 114 — Ordinary and special resolutions.
• Section 115 — Resolutions requiring special notice
• Section 116 — Resolutions passed at adjourned meeting
• Section 117 — Resolutions and agreements to be filed.
• Section 118 — . Minutes of proceedings of general meeting, meeting of Board of Directors and other meeting and resolutions passed by postal ballot.
• Section 119 — Inspection of minute-books of general meeting
• Section 120 — Maintenance and inspection of documents in electronic form.
• Section 121 — Report on annual general meeting.
• Section 122 — Applicability of this Chapter to One Person Company
• Section 123 — Declaration of dividend
• Section 124 — Unpaid Dividend Account
• Section 125 — Investor Education and Protection Fund.
• Section 126 — Right to dividend, rights shares and bonus shares to be held in abeyance pending registration of transfer of shares.
• Section 127 — Punishment for failure to distribute dividends.
• Section 128 — Books of account, etc., to be kept by company
• Section 129 — Financial statement.
• Section 129A — Periodical financial results.
• Section 130 — Re-opening of accounts on court‘s or Tribunal‘s orders
• Section 131 — Voluntary revision of financial statements or Board‘s report
• Section 132 — Constitution of National Financial Reporting Authority
• Section 133 — Central Government to prescribe accounting standards
• Section 134 — Financial statement, Board‘s report, etc.
• Section 135 — Corporate Social Responsibility
• Section 136 — Right of member to copies of audited financial statement
• Section 137 — Copy of financial statement to be filed with Registrar
• Section 138 — Internal Audit.
• Section 139 — Appointment of auditors
• Section 140 — Removal, resignation of auditor and giving of special notice.
• Section 141 — Eligibility, qualifications and disqualifications of auditors.
• Section 142 — Remuneration of auditors.
• Section 143 — Powers and duties of auditors and auditing standards.
• Section 144 — Auditor not to render certain services.
• Section 145 — Auditor to sign audit reports, etc.
• Section 146 — Auditors to attend general meeting.
• Section 147 — Punishment for contravention.
• Section 148 — Central Government to specify audit of items of cost in respect of certain companies.
• Section 149 — Company to have Board of Directors
• Section 150 — Manner of selection of independent directors and maintenance of data bank of independent directors.
• Section 151 — Appointment of director elected by small shareholders.
• Section 152 — Appointment of directors
• Section 153 — Application for allotment of Director Identification Number.
• Section 154 — Allotment of Director Identification Number.
• Section 155 — Prohibition to obtain more than one Director Identification Number.
• Section 156 — Director to intimate Director Identification Number
• Section 157 — Company to inform Director Identification Number to Registrar.
• Section 158 — Obligation to indicate Director Identification Number.
• Section 159 — Penalty for default of certain provisions
• Section 160 — Right of persons other than retiring directors to stand for directorship.
• Section 161 — Appointment of additional director, alternate director and nominee director.
• Section 162 — Appointment of directors to be voted individually.
• Section 163 — Option to adopt principle of proportional representation for appointment of directors.
• Section 164 — Disqualifications for appointment of director.
• Section 165 — Number of directorships.
• Section 166 — Duties of directors.
• Section 167 — Vacation of office of director.
• Section 168 — Resignation of director.
• Section 169 — Removal of directors
• Section 170 — Register of directors and key managerial personnel and their shareholding.
• Section 171 — Members‘ right to inspect.
• Section 172 — Penalty.
• Section 173 — Meetings of Board.
• Section 174 — Quorum for meetings of Board
• Section 175 — Passing of resolution by circulation
• Section 176 — Defects in appointment of directors not to invalidate actions taken
• Section 177 — Audit committee.
• Section 178 — Nomination and Remuneration Committee and Stakeholders Relationship Committee.
• Section 179 — Powers of Board.
• Section 180 — Restrictions on powers of Board.
• Section 181 — Company to contribute to bona fide and charitable funds, etc.
• Section 182 — Prohibitions and restrictions regarding political contributions
• Section 183 — Power of Board and other persons to make contributions to national defence fund, etc.
• Section 184 — Disclosure of interest by director.
• Section 185 — Loan to directors, etc
• Section 186 — Loan and investment by company
• Section 187 — Investments of company to be held in its own name.
• Section 188 — Related party transactions.
• Section 189 — Register of contracts or arrangements in which directors are interested
• Section 190 — Contract of employment with managing or whole-time directors
• Section 191 — Payment to director for loss of office, etc., in connection with transfer of undertaking, property or shares.
• Section 192 — Restriction on non-cash transactions involving directors.
• Section 193 — Contract by One Person Company.
• Section 194 — Prohibition on forward dealings in securities of company by director or key managerial personnel
• Section 195 — Prohibition on insider trading of securities.
• Section 196 — Appointment of managing director, whole-time director or manager.
• Section 197 — Overall maximum managerial remuneration and managerial remuneration in case of absence or inadequacy of profits.
• Section 198 — Calculation of profits
• Section 199 — Recovery of remuneration in certain cases
• Section 200 — Central Government or company to fix limit with regard to remuneration
• Section 201 — Forms of, and procedure in relation to, certain applications.
• Section 202 — Compensation for loss of office of managing or whole-time director or manager.
• Section 203 — Appointment of key managerial personnel.
• Section 204 — Secretarial audit for bigger companies
• Section 205 — Functions of company secretary.
• Section 206 — Power to call for information, inspect books and conduct inquiries
• Section 207 — Conduct of inspection and inquiry.
• Section 208 — Report on inspection made.
• Section 209 — Search and seizure.
• Section 210 — Investigation into affairs of company.
• Section 211 — Establishment of Serious Fraud Investigation Office
• Section 212 — Investigation into affairs of company by Serious Fraud Investigation Office.
• Section 213 — Investigation into company‘s affairs in other cases.
• Section 214 — Security for payment of costs and expenses of investigation
• Section 215 — Firm, body corporate or association not to be appointed as inspector
• Section 216 — Investigation of ownership of company.
• Section 217 — Procedure, powers, etc., of inspectors.
• Section 218 — Protection of employees during investigation.
• Section 219 — Power of inspector to conduct investigation into affairs of related companies, etc.
• Section 220 — Seizure of documents by inspector
• Section 221 — Freezing of assets of company on inquiry and investigation.
• Section 222 — Imposition of restrictions upon securities.
• Section 223 — Inspector‘s report.
• Section 224 — Actions to be taken in pursuance of inspector‘s report.
• Section 225 — Expenses of investigation
• Section 226 — Voluntary winding up of company, etc., not to stop investigation proceedings
• Section 227 — Legal advisers and bankers not to disclose certain information.
• Section 228 — Investigation, etc., of foreign companies.
• Section 229 — Penalty for furnishing false statement, mutilation, destruction of documents
• Section 230 — Power to compromise or make arrangements with creditors and members
• Section 231 — Power to Tribunal to enforce compromise or arrangement.
• Section 232 — Merger and amalgamation of companies.
• Section 233 — Merger or amalgamation of certain companies.
• Section 234 — Merger or amalgamation of company with foreign company
• Section 235 — Power to acquire shares of shareholders dissenting from scheme or contract approved by majority
• Section 236 — Purchase of minority shareholding.
• Section 237 — Power of Central Government to provide for amalgamation of companies in public interest.
• Section 238 — Registration of offer of schemes involving transfer of shares.
• Section 239 — Preservation of books and papers of amalgamated companies
• Section 240 — Liability of officers in respect of offences committed prior to merger, amalgamation, etc.
• Section 241 — Application to Tribunal for relief in cases of oppression, etc.
• Section 242 — Powers of Tribunal.
• Section 243 — Consequence of termination or modification of certain agreements.
• Section 244 — Right to apply under section 241.
• Section 245 — Class action
• Section 246 — Application of certain provisions to proceedings under section 241 or section 245.
• Section 247 — Valuation by registered valuers.
• Section 248 — Power of Registrar to remove name of company from register of companies.
• Section 249 — Restrictions on making application under section 248 in certain situations.
• Section 250 — Effect of company notified as dissolved.
• Section 251 — Fraudulent application for removal of name
• Section 252 — Appeal to Tribunal.
• Section 253 — Determination of sickness
• Section 254 — Application for revival and rehabilitation
• Section 255 — Exclusion of certain time in computing period of limitation.
• Section 256 — Appointment of interim administrator.
• Section 257 — Committee of creditors.
• Section 258 — Order of Tribunal.
• Section 259 — Appointment of administrator
• Section 260 — Powers and duties of company administrator.
• Section 261 — Scheme of revival and rehabilitation.
• Section 262 — Sanction of scheme
• Section 263 — Scheme to be binding
• Section 264 — Implementation of scheme
• Section 265 — Winding up of company on report of company administrator.
• Section 266 — Power of Tribunal to assess damages against delinquent directors, etc.
• Section 267 — Punishment for certain offences.
• Section 268 — Bar of jurisdiction
• Section 269 — Rehabilitation and Insolvency Fund.
• Section 270 — Modes of winding up.
• Section 271 — Circumstances in which company may be wound up by Tribunal.
• Section 272 — Petition for winding up.
• Section 273 — Powers of Tribunal.
• Section 274 — Directions for filing statement of affairs
• Section 275 — Company Liquidators and their appointments
• Section 276 — Removal and replacement of liquidator
• Section 277 — Intimation to Company Liquidator, provisional liquidator and Registrar
• Section 278 — Effect of winding up order.
• Section 279 — Stay of suits, etc., on winding up order.
• Section 280 — Jurisdiction of Tribunal.
• Section 281 — Submission of report by Company Liquidator
• Section 282 — Directions of Tribunal on report of Company Liquidator.
• Section 283 — Custody of company‘s properties
• Section 284 — Promoters, directors, etc., to cooperate with Company Liquidator.
• Section 285 — Settlement of list of contributories and application of assets.
• Section 286 — Obligations of directors and managers.
• Section 287 — Advisory Committee.
• Section 288 — Submission of periodical reports to Tribunal.
• Section 289 — Power of Tribunal on application for stay of winding up.
• Section 290 — Powers and duties of Company Liquidator.
• Section 291 — Provision for professional assistance to Company Liquidator
• Section 292 — Exercise and control of Company Liquidator‘s powers.
• Section 293 — Books to be kept by Company Liquidator
• Section 294 — Audit of Company Liquidator‘s accounts.
• Section 295 — Payment of debts by contributory and extent of set-off.
• Section 296 — Power of Tribunal to make calls.
• Section 297 — Adjustment of rights of contributories.
• Section 298 — Power to order costs.
• Section 299 — Power to summon persons suspected of having property of company, etc.
• Section 300 — Power to order examination of promoters, directors, etc.
• Section 301 — Arrest of person trying to leave India or abscond.
• Section 302 — Dissolution of company by Tribunal.
• Section 303 — Appeals from orders made before commencement of Act.
• Section 304 — Circumstances in which company may be wound up voluntarily.
• Section 305 — Declaration of solvency in case of proposal to wind up voluntarily.
• Section 306 — Meeting of creditors.
• Section 307 — Publication of resolution to wind up voluntarily.
• Section 308 — Commencement of voluntary winding up.
• Section 309 — Effect of voluntary winding up.
• Section 310 — Appointment of Company Liquidator.
• Section 311 — Power to remove and fill vacancy of Company Liquidator
• Section 312 — Notice of appointment of Company Liquidator to be given to Registrar.
• Section 313 — Cesser of Board‘s powers on appointment of Company Liquidator.
• Section 314 — Powers and duties of Company Liquidator in voluntary winding up
• Section 315 — Appointment of committees.
• Section 316 — Company Liquidator to submit report on progress of winding up.
• Section 317 — Report of Company Liquidator to Tribunal for examination of persons
• Section 318 — Final meeting and dissolution of company
• Section 319 — Power of Company Liquidator to accept shares, etc., as consideration for sale of property of company
• Section 320 — Distribution of property of company
• Section 321 — Arrangement when binding on company and creditors.
• Section 322 — Power to apply to Tribunal to have questions determined, etc.
• Section 323 — Costs of voluntary winding up.
• Section 324 — Debts of all descriptions to be admitted to proof
• Section 325 — Application of insolvency rules in winding up of insolvent companies.
• Section 326 — Overriding preferential payments.
• Section 327 — Preferential payments.
• Section 328 — Fraudulent preference
• Section 329 — Transfers not in good faith to be void
• Section 330 — Certain transfers to be void.
• Section 331 — Liabilities and rights of certain persons fraudulently preferred.
• Section 332 — Effect of floating charge.
• Section 333 — Disclaimer of onerous property.
• Section 334 — Transfers, etc., after commencement of winding up to be void.
• Section 335 — Certain attachments, executions, etc., in winding up by Tribunal to be void
• Section 336 — Offences by officers of companies in liquidation.
• Section 337 — Penalty for frauds by officers.
• Section 338 — Liability where proper accounts not kept
• Section 339 — Liability for fraudulent conduct of business
• Section 340 — Power of Tribunal to assess damages against delinquent directors, etc
• Section 341 — Liability under sections 339 and 340 to extend to partners or directors in firms or companies
• Section 342 — Prosecution of delinquent officers and members of company.
• Section 343 — Company Liquidator to exercise certain powers subject to sanction.
• Section 344 — Statement that company is in liquidation.
• Section 345 — Books and papers of company to be evidence.
• Section 346 — Inspection of books and papers by creditors and contributories.
• Section 347 — Disposal of books and papers of company
• Section 348 — Information as to pending liquidations.
• Section 349 — Official Liquidator to make payments into public account of India.
• Section 350 — Company Liquidator to deposit monies into scheduled bank
• Section 351 — Liquidator not to deposit monies into private banking account.
• Section 352 — Company Liquidation Dividend and Undistributed Assets Account
• Section 353 — Liquidator to make returns, etc.
• Section 354 — Meetings to ascertain wishes of creditors or contributories
• Section 355 — Court, tribunal or person, etc., before whom affidavit may be sworn.
• Section 356 — Power of Tribunal to declare dissolution of company void.
• Section 357 — Commencement of winding up by Tribunal.
• Section 358 — Exclusion of certain time in computing period of limitation.
• Section 359 — Appointment of Official Liquidator
• Section 360 — Powers and functions of Official Liquidator.
• Section 361 — Summary procedure for liquidation.
• Section 362 — Sale of assets and recovery of debts due to company.
• Section 363 — Settlement of claims of creditors by Official Liquidator.
• Section 364 — Appeal by creditor
• Section 365 — Order of dissolution of company
• Section 366 — Companies capable of being registered
• Section 367 — Certificate of registration of existing companies
• Section 368 — Vesting of property on registration.
• Section 369 — Saving of existing liabilities
• Section 370 — Continuation of pending legal proceedings.
• Section 371 — Effect of registration under this Part.
• Section 372 — Power of Court to stay or restrain proceedings
• Section 373 — Suits stayed on winding up order
• Section 374 — Obligations of companies registering under this Part
• Section 375 — Winding up of unregistered companies
• Section 376 — Power to wind up foreign companies although dissolved.
• Section 377 — Provisions of Chapter cumulative
• Section 378 — Saving and construction of enactments conferring power to wind up partnership firm, association or company, etc., in certain cases.
• Section 378A — Definitions
• Section 378B — Objects of producer company.
• Section 378C — Formation of Producer Company and its registration.
• Section 378D — Membership and voting rights of Members of Producer Company
• Section 378E — Benefits to Members.
• Section 378F — Memorandum of Producer Company.
• Section 378G — Articles of association.
• Section 378H — Amendment of memorandum.
• Section 378-I — Amendment of articles.
• Section 378J — Option to inter-State co-operative societies to become Producer Companies.
• Section 378K — Effect of incorporation of Producer Company.
• Section 378L — Vesting of undertaking in Producer Company.
• Section 378M — Concession, etc., to be deemed to have been granted to Producer Company
• Section 378N — Provisions in respect of officers and other employees of inter-State co-operative society.
• Section 378-O — Number of directors.
• Section 378P — Appointment of directors.
• Section 378Q — Vacation of office by directors.
• Section 378R — Powers and functions of Board.
• Section 378S — Matters to be transacted at general meeting.
• Section 378T — Liability of directors.
• Section 378U — Committee of directors.
• Section 378V — Meetings of Board and quorum.
• Section 378W — Chief Executive and his functions.
• Section 378X — Secretary of Producer Company
• Section 378Y — Quorum
• Section 378Z — Voting rights.
• Section 378ZA — Annual general meetings.
• Section 378ZB — Share capital.
• Section 378ZC — Special user rights.
• Section 378ZD — Transferability of shares and attendant rights.
• Section 378ZE — Books of account
• Section 378ZF — Internal audit.
• Section 378ZG — Duties of auditor under this Chapter
• Section 378ZH — Donation or subscription by Producer Company.
• Section 378Z-I — General and other reserves.
• Section 378ZJ — Issue of bonus shares.
• Section 378ZK — Loan, etc., to Members.
• Section 378ZL — Investment in other companies, formation of subsidiaries, etc.
• Section 378ZM — Penalty for contravention.
• Section 378ZN — Amalgamation, merger or division, etc., to form new Producer Companies.
• Section 378Z-O — Disputes.
• Section 378ZP — Strike off name of Producer Company.
• Section 378ZQ — Provisions of this Chapter to override other laws.
• Section 378ZR — Application of provisions relating to private companies.
• Section 378ZS — Re-conversion of Producer Company to inter-State co-operative society.
• Section 378ZT — Power to modify Act in its application to Producer Companies
• Section 378ZU — Power to make rules.
• Section 379 — Application of Act to foreign companies
• Section 380 — Documents, etc., to be delivered to Registrar by foreign companies.
• Section 381 — Accounts of foreign company.
• Section 382 — Display of name, etc., of foreign company
• Section 383 — Service on foreign company.
• Section 384 — Debentures, annual return, registration of charges, books of account and their inspection.
• Section 385 — Fee for registration of documents.
• Section 386 — Interpretation
• Section 387 — Dating of prospectus and particulars to be contained therein.
• Section 388 — Provisions as to expert‘s consent and allotment.
• Section 389 — Registration of prospectus.
• Section 390 — Offer of India Depository Receipts
• Section 391 — Application of sections 34 to 36 and Chapter XX
• Section 392 — Punishment for contravention
• Section 393 — Company‘s failure to comply with provisions of this Chapter not to affect validity or contracts, etc
• Section 394 — Annual reports on Government companies.
• Section 395 — Annual reports where one or more State Governments are members of companies.
• Section 396 — Registration offices.
• Section 397 — Admissibility of certain documents as evidence.
• Section 398 — Provisions relating to filing of applications, documents, inspection, etc., in electronic form.
• Section 399 — Inspection, production and evidence of documents kept by Registrar
• Section 400 — Electronic form to be exclusive, alternative or in addition to physical form.
• Section 401 — Provision of value added services through electronic form
• Section 402 — Application of provisions of Information Technology Act, 2000.
• Section 403 — Fee for filing, etc
• Section 404 — Fees, etc., to be credited into public account.
• Section 405 — Power of Central Government to direct companies to furnish information or statistics.
• Section 406 — Provision relating to Nidhis and its application, etc.
• Section 407 — Definitions
• Section 408 — Constitution of National Company Law Tribunal.
• Section 409 — Qualification of President and Members of Tribunal
• Section 410 — Constitution of Appellate Tribunal.
• Section 411 — Qualifications of Chairperson and members of Appellate Tribunal.
• Section 412 — Selection of Members of Tribunal and Appellate Tribunal.
• Section 413 — Term of office of President, Chairperson and other Members
• Section 414 — Salary, allowances and other terms and conditions of service of Members.
• Section 415 — Acting President and Chairperson of Tribunal or Appellate Tribunal.
• Section 416 — Resignation of Members.
• Section 417 — Removal of Members.
• Section 417A — Qualifications, terms and conditions of service of Chairperson and Member.
• Section 418 — Staff of Tribunal and Appellate Tribunal
• Section 418A — Benches of Appellate Tribunal.
• Section 419 — Benches of Tribunal.
• Section 420 — Orders of Tribunal.
• Section 421 — Appeal from orders of Tribunal
• Section 422 — Expeditious disposal by Tribunal and Appellate Tribunal
• Section 423 — Appeal to Supreme Court.
• Section 424 — Procedure before Tribunal and Appellate Tribunal.
• Section 425 — Power to punish for contempt.
• Section 426 — Delegation of powers
• Section 427 — President, Members, officers, etc., to be public servants
• Section 428 — Protection of action taken in good faith.
• Section 429 — Power to seek assistance of Chief Metropolitan Magistrate, etc.
• Section 430 — Civil court not to have jurisdiction.
• Section 431 — Vacancy in Tribunal or Appellate Tribunal not to invalidate acts or proceedings.
• Section 432 — Right to legal representation.
• Section 433 — Limitation.
• Section 434 — Transfer of certain pending proceedings
• Section 435 — Establishment of Special Courts
• Section 436 — Offences triable by Special Courts.
• Section 437 — Appeal and revision.
• Section 438 — Application of Code to proceedings before Special Court.
• Section 439 — Offences to be non-cognizable.
• Section 440 — Transitional provisions.
• Section 441 — Compounding of certain offences.
• Section 442 — Mediation and Conciliation Panel.
• Section 443 — Power of Central Government to appoint company prosecutors
• Section 444 — Appeal against acquittal.
• Section 445 — Compensation for accusation without reasonable cause.
• Section 446 — Application of fines.
• Section 446A — Factors for determining level of punishment.
• Section 446B — Lesser penalties for One Person Companies or small companies.
• Section 447 — Punishment for fraud
• Section 448 — Punishment for false statement.
• Section 449 — Punishment for false evidence.
• Section 450 — Punishment where no specific penalty or punishment is provided.
• Section 451 — Punishment in case of repeated default
• Section 452 — Punishment for wrongful withholding of property
• Section 453 — Punishment for improper use of ―Limited‖ or ―Private Limited‖.
• Section 454 — Adjudication of penalties.
• Section 454A — Penalty for repeated default.
• Section 455 — Dormant company.
• Section 456 — Protection of action taken in good faith.
• Section 457 — Non-disclosure of information in certain cases.
• Section 458 — Delegation by Central Government of its powers and functions.
• Section 459 — Power of Central Government of Tribunal to accord approval, etc., subject to conditions and to prescribe fees on applications
• Section 460 — Condonation of delay in certain cases
• Section 461 — Annual report by Central Government
• Section 462 — Power to exempt class or classes of companies from provisions of this Act.
• Section 463 — Power of court to grant relief in certain cases.
• Section 464 — Prohibition of association or partnership of persons exceeding certain number.
• Section 465 — Repeal of certain enactments and savings.
• Section 466 — Dissolution of Company Law Board and consequential provisions.
• Section 467 — Power of Central Government to amend Schedules.
• Section 468 — Power of Central Government to make rules relating to winding up.
• Section 469 — Power of Central Government to make rules.
• Section 470 — Power to remove difficulties.