MCA Services
Fee Calculator *Indicative Fees
Inspection of Company / LLP Documents
Viewing Company Documents on Portal   Rs 100.00 per Company
Viewing LLP Documents on Portal   Rs 50.00 per LLP
Certified Copy of Company / LLP Documents
Certificate of Incorporation   Rs 100.00 per copy
Certificate of Incorporation / Conversion for LLP   Rs 50.00 per copy
Any other public document   Rs 25.00 per page per document
Any other LLP doument   Rs 5.00 per page per document
Transfer Deeds
Nominal Face value of shares is upto Rs. 5000   Rs 50.00; per deed
Nominal Face value of shares is more than Rs. 5000   Rs 100.00; per deed
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Rates of Stamp Duty

Kindly note that in case of change of cost auditor caused by the death of existing cost auditor, companies are allowed to file fresh e-form 23C, without any additional fee, within 90 days of the date of death.

Kindly note that in case of financial year 2011-2012 (i.e. Financial year commencing on or after 01.04.2011) for Form 23AC-XBRL and Form 23ACA- XBRL, no additional fees will be charged in case the filing is done on or before 28th February, 2013 or due date of filing, whichever is later.

Kindly note that the Ministry vide circular number 30/2012 dated 28/09/2012 has further extended the due date for filing Form 23AC and Form 23ACA in non XBRL mode in the following manner:

- Company holding AGM or whose due date of holding AGM is on or before 20.09.2012, time limit will be 3rd November, 2012 or due date of filing, whichever is later.

- Company holding AGM or whose due date of holding AGM is on or after 21.09.2012, time limit will be 24th November, 2012 or due date of filing, whichever is later.

Kindly note that the Ministry vide circular number 31/2012 dated 28/09/2012 has extended the due date for filing Form 23B without additional fee for accounting year 2012-13 upto 23/12/2012 or due date of filing whichever is later.

No additional fee shall be charged for filing the Annual return (Form 11) by LLPs for financial year ended on 31-03-2012 in case the filing is done on or before 31st July, 2012. (Refer Circular number 15/2012 dated 29-06-2012).