THE COMPANIES ACT OF THE KINGDOM OF BHUTAN 1989

The Companies Act of the Kingdom of Bhutan, 1989

CONTENTS
Parts	Particulars
1	Preliminary
2	Incorporation Of A Company And Mattes Incidental Thereto
3	Shares, Share Capital And Shareholders
4	Borrowings, Debentures And Charges
5	Loans, Investment, Guarantee And Donations
6	Accounts, Audit, Taxes And Dividends
7	Management
8	General Meetings
9	Statutory Reurns And Records
10	Amalgamation
11	Winding Up
12	Penalties And Prosecutions
13	Miscellaneous

	Schedule - I
	Schedule - II
	Schedule - III
	Schedule - IV
	Schedule - V
	Schedule - VI
	Schedule - VII