Co-sponsors
    

Manupatra & Society of Indian Law Firms (SILF) are organizing

Seminar on

Emerging Concepts in Company Law

The Companies Bill 2006(Draft) and the LLP

Date: 06 May 2006,
Venue:  Inter Continental the Grand, Mumbai 
Time: 9.30 am to 4.30 PM

Who should attend

  • Lawyers

  • Company Secretaries

  • Chartered Accountants

  • Corporate Counsel

  • Corporate

Manupatra Information Solutions Pvt. Ltd. (Manupatra) and Society of Indian Law Firms (SILF) are organizing a one-day Seminar on Emerging Concepts in Company Law-The Companies Bill 2006(Draft) and the LLP.

Ministry of Company Affairs has circulated a Concept Paper on Limited Liability Partnerships by which it is proposing to create a new legal entity combining the benefits of a partnership with that of a body corporate. Limited Liability Partnership (LLP) is a new business structure combining the benefit of limited liability along with the tax status of partnership firms. LLP will be a new entity option and will give the owners the flexibility of operating as a partnership whilst providing them limited liability. It combines the benefits of a partnership with that of a private limited company whilst retaining adequate safeguards to protect creditors' interests.

The New Companies Bill 2006(Draft) that is to be piloted by Ministry Of Company Affairs would enable e-governance in corporate processes, compliance and regulation. The draft bill proposal to provide a framework for seamless transition from one form to the other. This would result in efficiency in professional services and statutory supervision of corporate processes. It would strike balance between rehabilitation and liquidation process 

The one day Seminar has been specially structured to provide Information on Companies Bill 2006 (Draft) and the Limited Liability Partnerships.

PROGRAME

Time

Event

9:30 -9:45 am

Registration & Tea/Coffee

Inaugural Session

 

9:45-10:15 am

Mr. Lalit Bhasin 

 (Bhasin and Co)

 

Justice Mr. S.N. Variava

(Formerly, Judge, Supreme Court of India)

 

Mr. Vijay Kalantri 

(President AIAI)

 

  • Welcome Address 
  • Inaugural Address 

                                               

 

10:15-10:30 am

Tea Break

10:30-1:00 pm

 

 Mr. Ameet Hariani 

(Hariani and Co)

 

 

 

 

 

Mr. Bijesh Thakker 

(Thakker & Thakker) 

 

Ms. Mona Bhide 

(Dave & Girish & Co) 

 

 

 

 

 

Mr. Ashok Dedhia 

(Manoj and Ashok Associates)

 

 

Nature Composition and Liabilities

  • Nature and Composition of LLP

  • Partners and their Liabilities in LLP

  • Dissolution and Winding up

  • Indian Perspective Vis a Vis International Perspective

Regulatory & Compliance

  • Discussion on extent and limitation of Liability (Including unlimited liability in case of a fraud).

  • Compliance

  • Annual disclosure of Solvency

  • Penalties

  • Enforcement of duty to make returns

  • Disqualification criteria for Company Directors by applicable for partners of LLP

  • Conflict with other Statutes

 

Tax Implications

  • Income Tax and Capital Gains

  • Discussion from the perspective of "Foreign Limited Liability Partnership" and other economic rights.

 

1:00-2:00 pm  

Lunch  

2:00-3:15 pm

 

Mr. Rajnish Sinha  

(Manupatra)

 

 

 

 

 

 

Ms. Girija Balkrishnan 

(Malvi Ranchoddas & Co.)

 

 

 

 

     

Mr. Somasekhar Sundaresan 

(J. Sagar Associates)

 

 

Company Bill 2006

 

Classification and Registration of Companies

  • Law to recognise multiplicity of Corporate forms.

  • Proposed Act to enable e governance in corporate processes.

  • Online registration and Incorporation.

  • Concept of one person Companies.

  • Legal recognition to Joint Ventures.

 

Management and Board Governance    

  • Law to recognise the principle of Independent Directors.

  • Changes in duties and limits of directors.

  • Composition guidelines.

  • Limitations.

 

Investor Protection  

  • Stringent Compliance requirements to protect investors interests.

  • Other related rights.

 

3:15-3:30pm

Tea Break

3:30 - 4:30

 

Ms. Girija Balkrishnan 

(Malvi Ranchoddas & Co.)

 

 

 

Mr. Ramesh K V 

(Kochhar & Co)

 

 

Mr. Ajay M Khatlawala 

(Little & Co)

 
 

Good Corporate Governance

  • Related provisions to minimise government interference in corporate matters.

  • Other features suggesting Good Corporate Governance.

 

Mergers and Acquisitions

  • Concept of Deemed Approval.

  • Suggested features to speed up the mergers processes.

 

Restructuring and Liquidation.

  • Time frame for rehabilitation and liquidation.

  • Reforms in insolvency process.

 

Way to register
Please complete the Registration Form and mail at contact@manupatra.com/ contactmumbai@manupatra.com or courier it along with the requisite remittances 

Delegate Fees

Registration,
THREE OR MORE

Rs. 1500/-

10% discount

 

Payment
Payment in the form of Cheque/Pay order/Demand Draft/Visa Credit Card is required before the last date of registration. Payment to be made in favor of Manupatra Information Solutions P Ltd payable at Mumbai.

Manupatra Information Solutions P Ltd

B-37 Sector 1, NOIDA, U.P 201 301

Email: contact@manupatra.com

Phone: 0120-4014444/4014404

Manupatra Information Solutions P Ltd

A-305, Gokul Arcade, Swami Nityanand Marg
Vile Parle(East), Mumbai, 400 057

Email: contactmumbai@manupatra.com

Phone: 022-28316114/66954759