Saturday, 25, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
Recent News

MCA: Spending funds for COVID-19 an eligible CSR activity (Read Notification)


Finance Minister Nirmala Sitharaman
23 Mar 2020
Categories: Latest News Corporate Law News

On Monday, Finance Minister Nirmala Sitharaman said that companies' expenditure to fight the coronavirus (COVID-19) pandemic will be considered valid under Corporate Social Responsibility (CSR) activities.

Finance Minister Sitharaman tweeted: “In view of the spread of novel Coronavirus in India, its declaration as pandemic by the WHO, and decision of Government of India to treat this as notified disaster, it is hereby clarified that spending of CSR funds for COVID-19 is eligible CSR activity.”

In view of the spread of novel #CoronaVirus in India, its declaration as pandemic by the WHO, and decision of Government of India to treat this as notified disaster, it is hereby clarified that spending of CSR funds for COVID-19 is eligible CSR activity. #IndiaFightCorona pic.twitter.com/XQneNBaJe8

— NSitharamanOffice (@nsitharamanoffc) March 23, 2020

Read the Notification:

For Downloadable PDF, Click here.

 



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter