The Companies Act, 2013

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The Companies Act, 2013

The Companies Act, 2013

Rules on the Companies Act, 2013

This feature allows you to view the Companies Act, 2013 – Section-wise or Chapter-wise. You can view a specific
section, or view all sections grouped by chapters. You can also search for keywords within the sections of the Act.

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Section No.	Section Name
1	Short title, extent,commencement and application
2	Definitions
3	Formation of company
4	Memorandum
5	Articles
6	Act to override memorandum, articles, etc
7	Incorporation of company
8	Formation of companies with charitable objects, etc
9	Effect of registration
10	Effect of memorandum and articles
11	Commencement of business, etc
12	Registered office of company
13	Alteration of memorandum
14	Alteration of articles
15	Alteration of memorandum or articles to be noted in every copy
16	Rectification of name of company
17	Copies of memorandum, articles, etc., to be given to members
18	Conversion of companies already registered
19	Subsidiary company not to hold shares in its holding company
20	Service of documents

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Chapter No.

Chapter Name

Chapter I

PRELIMINARY

Chapter II

INCORPORATION OF COMPANY AND MATTERS INCIDENTAL THERETO

Chapter III

PROSPECTUS AND ALLOTMENT OF SECURITIES

23 - Public offer and private placement

24 - Power of Securities and Exchange Board to regulate issue and transfer of securities, etc

25 - Document containing offer of securities for sale to be deemed prospectus

26 - Matters to be stated in prospectus

27 - Variation in terms of contract or objects in prospectus

28 - Offer of sale of shares by certain members of company

29 - Public offer of securities to be in dematerialised form

30 - Advertisement of prospectus

31 - Shelf prospectus

32 - Red herring prospectus

33 - Issue of application forms for securities

34 - Criminal liability for misstatements in prospectus

35 - Civil liability for misstatements in prospectus

36 - Punishment for fraudulently inducing persons to invest money

37 - Action by affected persons

38 - Punishment for personation for acquisition, etc., of securities

39 - Allotment of securities by company

40 - Securities to be dealt with in stock exchanges

41 - Global depository receipt

42 - Offer or invitation for subscription of securities on private placement

Chapter IV

SHARE CAPITAL AND DEBENTURES

43 - Kinds of share capital

44 - Nature of shares or debentures

45 - Numbering of shares

46 - Certificate of shares

47 - Voting rights

48 - Variation of shareholders' rights

49 - Calls on shares of same class to be made on uniform basis

50 - Company to accept unpaid share capital, although not called up

51 - Payment of dividend in proportion to amount paidup

52 - Application of premiums received on issue of shares

53 - Prohibition on issue of shares at discount

54 - Issue of sweat equity shares

55 - Issue and redemption of preference shares

56 - Transfer and transmission of securities

57 - Punishment for personation of shareholder

58 - Refusal of registration and appeal against refusal

59 - Rectification of register of members

60 - Publication of authorised, subscribed and paid-up capital

61 - Power of limited company to alter its share capital

62 - Further issue of share capital

63 - Issue of bonus shares

64 - Notice to be given to Registrar for alteration of share capital

65 - Unlimited company to provide for reserve share capital on conversion into limited company

66 - Reduction of share capital

67 - Restrictions on purchase by company or giving of loans by it for purchase of its shares

68 - Power of company to purchase its own securities

69 - Transfer of certain sums to capital redemption reserve account

70 - Prohibition for buy-back in certain circumstances

71 - Debentures

72 - Power to nominate

Chapter V

ACCEPTANCE OF DEPOSITS BY COMPANIES

Chapter VI

REGISTRATION OF CHARGES

Chapter VII

MANAGEMENT AND ADMINISTRATION

88 - Register of members, etc

89 - Declaration in respect of beneficial interest in any share

90 - Investigation of beneficial ownership of shares in certain cases

91 - Power to close register of members or debenture holders or other security holders

92 - Annual return

93 - Return to be filed with Registrar in case promoters' stake changes

94 - Place of keeping and inspection of registers, returns, etc

95 - Registers, etc, to be evidence

96 - Annual general meeting

97 - Power of Tribunal to call annual general meeting

98 - Power of Tribunal to call meetings of members, etc

99 - Punishment for default in complying with provisions of sections 96 to 98

100 - Calling of extraordinary general meeting

101 - Notice of meeting

102 - Statement to be annexed to notice

103 - Quorum for meetings

104 - Chairman of meetings

105 - Proxies

106 - Restriction on voting rights

107 - Voting by show of hands

108 - Voting through electronic means

109 - Demand for poll

110 - Postal ballot

111 - Circulation of members' resolution

112 - Representation of President and Governors in meetings

113 - Representation of corporations at meeting of companies and of creditors

114 - Ordinary and special resolutions

115 - Resolutions requiring special notice

116 - Resolutions passed at adjourned meeting

117 - Resolutions and agreements to be filed

118 - Minutes of proceedings of general meeting, meeting of Board of Directors and other meeting and resolutions passed by postal ballot

119 - Inspection of minute books of general meeting

120 - Maintenance and inspection of documents in electronic form

121 - Report on annual general meeting

122 - Applicability of this Chapter to One Person Company

Chapter VIII

DECLARATION AND PAYMENT OF DIVIDEND

Chapter IX

ACCOUNTS OF COMPANIES

Chapter X

AUDIT AND AUDITORS

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