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: |
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). |