The Companies Ordinance, 1984 (Pakistan)

(Act no. XLVII of 1984)

CONTENTS
 
 

Parts

Particulars
1 Preliminary
2 Jurisdiction of Courts
3 Corporate Law Authority
4 Incorporation of Companies And Matters Incidental Thereto
5 Prospectus, Allotment, Issue And Transfer of Shares and Debentures, Deposits, Etc.
6 Share Capital and Debentures Nature, Numbering and Certificate of Shares
7 Registration of Mortgages, Charges, Etc.
8 Management And Admission Registered Office, Publication of Name, Etc.
9 Arbitration, Arrangements and Reconstruction
10 Prevention of Oppression and Mismanagement
11 Winding Up
12 Application Of Ordinance To Companies Formed and Registered Under Previous Companies Acts
13 Winding Up Of Unregistered Companies
14 Companies Established Outside Pakistan Provisions as To Establishment Of Places Of Business in Pakistan
15 Registration Offices And Fees
16 General Legal Proceedings, Offences, Etc.
     
   First Schedule
   Second Schedule
   Third Schedule
   Fourth Schedule
   Fifth Schedule
   Sixth Schedule
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