Section 16A(3) in The Companies (Acceptance of Deposits) Rules, 2014
(3)[ Every company other than Government company shall file a onetime return of outstanding receipt of money or loan by a company but not considered as deposits, in terms of clause (c) of sub-rule 1 of rule 2 from the 01st April, 2014 to [31st March, 2019] [Inserted by Notification No. G.S.R. 42(E), dated 22.1.2019 (w.e.f. 31.3.2014).], as specified in Form DPT-3 within [31st March, 2019] [Substituted 'ninety days from the date of said publication of this notification' by Notification No. G.S.R. 341(E), dated 30.4.2019 (w.e.f. 31.3.2014)] along with fee as provided in the Companies (Registration Offices and Fees) Rules, 2014.]
