Section 1 in The Companies (Acceptance of Deposits) Rules, 2014
1. Short title, commencement and application.
(1)These rules may be called the Companies (Acceptance of Deposits) Rules, 2014.(2)They shall come into force on the 1st day of April, 2014.(3)These rules shall apply to a company other than -(i)a banking company;(ii)a non-banking financial company as defined in the Reserve Bank of India Act, 1934 (2 of 1934) registered with the Reserve Bank of India;(iii)a housing finance company registered with the National Housing Bank established under the National Housing Bank Act, 1987 (53 of 1987); and(iv)a company specified by the Central Government under the proviso to sub-section (1) of section 73 of the Act.
