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Acts / Rules

S. No. Statute Date Notified Document
1 The Companies Act, 1956 01/04/1956 View
2 The Companies Act, 2013 30/08/2013 View
3 The Insolvency and Bankruptcy Code, 2016 12.08.2021) 04/04/2021 View
4 The Insolvency and Bankruptcy Code (Amendment) Act, 2026 26/05/2026 View
5 The Insolvency and Bankruptcy Code (Amendment) Act, 2026 Enforcement Date Notification 22/05/2026 View
6 National Company Law Tribunal Rules, 2016 21/07/2016 View
7 National Company Law Tribunal (Amendment) Rules, 2016. 20/12/2016 View
8 National Company Law Tribunal (Amendment) Rules, 2017. 05/07/2017 View
9 National Company Law Tribunal (Amendment) Rules, 2019. 05/01/2019 View
10 National Company Law Tribunal (Second Amendment) Rules, 2019. 08/05/2019 View
11 National Company Law Tribunal (Amendment) Rules, 2020. 03/02/2020 View
12 National Company Law Tribunal (Salary, Allowances and other Terms and Conditions of Service of President and other Members) Rules, 2015. 21/09/2015 View
13 National Company Law Tribunal (Salary, Allowances and other Terms and Conditions of Service of President and other Members) Amendment Rules, 2018. 12/07/2018 View
14 National Company Law Tribunal (Salary, Allowances and other Terms and Conditions of Service of President and other Members) Amendment Rules, 2019. 23/09/2019 View
15 National Company Law Tribunal (Procedure for reduction of share capital of Company) Rules, 2016 15/12/2016 View
16 National Company Law Tribunal (Recruitment, Salary and other Terms and Conditions of Service of Officers and Employees) Rules, 2020. 21/01/2020 View
17 National Company Law Tribunal (Recruitment, Salary and other Terms and Conditions of Service of Officers and other Employees) Amendment Rules, 2025. 06/05/2025 View
18 National Company Law Tribunal and National Company Law Appellate Tribunal (Procedure for Investigation of Misbehavior or Incapacity of Chairperson, President and other Members) Rules, 2020. 28/07/2020 View