Ministry of Corporate Affairs

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MCA circular no. 13 of 2007 dated 27-9-2007, permitting ROC to register charge related documents filed up to 300 days from the date of event, without CLB approval, will stand withdrawn effective from 6th July 2008. For more information, please refer to the circular no. 1 of 2008 dated 1st July 2008 in the 'MCA News' section.

" To be a leader and partner in initiatives for corporate reforms, good governance and enlightened regulation with a view to promote and facilitate effective corporate functioning and investor protection."