Company Law – Legal Forms

Posted By VakilNo1 On Wednesday, March 20th, 2013 With 1 Comment

 Name of Form

Arrow(1).gif (520 bytes) FORM NO. 1 Declaration of compliance with the requirements of the Companies Act, 1956 on application for registration of a company
Arrow(1).gif (520 bytes) FORM NO. 1A Application form for availability of names
Arrow(1).gif (520 bytes) FORM NO. 1AA Particulars of person(s)/director(s)/charged/specified for the purpose of clause (f)/(g) of section 5
Arrow(1).gif (520 bytes) FORM NO. 1AB Consent of the person charged by the Board with the responsibility of complying with the provisions of the Act
Arrow(1).gif (520 bytes) FORM NO. 1AC Particulars of person(s)/director(s)/charged/specified for the purpose of clause (f)/(g) of section 5
Arrow(1).gif (520 bytes) FORM NO. 1B Application for the approval of the Central Government for conversion of a public company into a private company
Arrow(1).gif (520 bytes) FORM NO. 2 Return on allotments
Arrow(1).gif (520 bytes) FORM NO. 2A COMPANIES ACT, 1956 Memorandum containing salient features of prospectus [See section 56(3)]
Arrow(1).gif (520 bytes) FORM NO. 3 Particulars of contract relating to shares [Pursuant to section 75(2)]
Arrow(1).gif (520 bytes) FORM NO. 4 Statement of the amount or rate percent of the commission payable in respect
of shares/Debentures and of the number of shares/debentures for which persons have agreed for a commission to subscribed for absolutely or conditionally [pursuant of section 76]
Arrow(1).gif (520 bytes) FORM NO. 5 Notice of consolidation, division, etc.,/increase in share capital/increase in number of members [Pursuant to sections 95, 97/94A(2)/81(4)]
Arrow(1).gif (520 bytes) FORM No. 7B Share Transfer Form [Pursuant to section 108(IA)1]
Arrow(1).gif (520 bytes) FORM NO. 7BB [Pursuant to sub-rule (2A) of rule 5A Companies (Central Government's) General Rules and Forms, 1956 read with section 108(1A) of the Companies Act, 1956]
Arrow(1).gif (520 bytes) FORM 7C Application for extension of time under section 108(1D) [pursuant to section 108(1D)]
Arrow(1).gif (520 bytes) FORM NO. 7D (See rule 5B) Form of application for approval of the Central Government for acquisition of shares
Arrow(1).gif (520 bytes) FORM NO. 7E Form of intimation to the Central Government of the Proposal to transfer shares: form of application for approval of the Central Government for transfer of shares of Foreign Companies
Arrow(1).gif (520 bytes) FORM NO. 8 Modification of charges
Arrow(1).gif (520 bytes) FORM NO.10 Particulars of a series of debentures, containing or giving by reference to any other instruments, any charge, to the benefit of which the debenture-holders of the said series, are entitled pari passu, created by a company registered in India and also of any issue of debenture in a series
Arrow(1).gif (520 bytes) FORM NO. 12 Chronological index of charges [pursuant to section 131]
Arrow(1).gif (520 bytes) FORM NO. 13. Register of charges
Arrow(1).gif (520 bytes) FORM NO. 15 Notice of appointment of receiver or manager
Arrow(1).gif (520 bytes) FORM NO. 16 Notice to be given by receiver/manager on ceasing to act as such
Arrow(1).gif (520 bytes) FORM NO. 17 Memorandum of complete satisfaction of charge
Arrow(1).gif (520 bytes) FORM NO. 18 Notice of the situation/change of situation of registered office
Arrow(1).gif (520 bytes) FORM NO. 19 Declaration of compliance with the provisions of section 149(1)(a), (b) and © of the Companies
Arrow(1).gif (520 bytes) FORM NO. 20 Declaration of compliance with the provisions of section 149(2)(b)
Arrow(1).gif (520 bytes) FORM NO. 20A Declaration of compliance with the provisions of section 149(2A) or of the section 149(2B) [pursuant to section 149(2A)(ii)]
Arrow(1).gif (520 bytes) FORM NO. 21 Notice of the court’s/Company Law Board’s Order
Arrow(1).gif (520 bytes) FORM NO. 21A [pursuant to section 160]
Arrow(1).gif (520 bytes) FORM NO. 22 Statutory report
Arrow(1).gif (520 bytes) FORM NO. 22A Consent of shareholder for shorter notice
Arrow(1).gif (520 bytes) FORM NO. 23 Registration of Resolution(s) and Agreement(s)] [Pursuant to section 192]
Arrow(1).gif (520 bytes) FORM NO. 23A Form of Application to the Central Government for obtaining for the previous approval for Appointment/Continuance of the former Managing Agents or Secretaries and Treasurers [pursuant to section 204A(1)]
Arrow(1).gif (520 bytes) FORM NO. 23AA Notice of address at which books of accounts are maintained [pursuant to provision to section 209(1)]
Arrow(1).gif (520 bytes) FORM NO. 23AB (See Rule 7A) Statement contenting salient features of balance sheet and profit and loss account, etc. as per section 219(1)(b)(iv)
Arrow(1).gif (520 bytes) FORM NO.23B Notice by auditor [pursuant to section 224(1A)]
Arrow(1).gif (520 bytes) FORM NO. 23C Form of application to the Central Government for the appointment of cost Auditors [Pursuant to section 233B(2)]
Arrow(1).gif (520 bytes) FORM NO. 24. Form of application to Central Government for increasing the number of directors of company [pursuant to section 259]
Arrow(1).gif (520 bytes) FORM NO. 24A Form of application to the Central Government for obtaining for obtaining the previous approval for entering into contracts with the company for the sale, purchase or supply of any goods, materials or services [pursuant to proviso section 297(1)]
Arrow(1).gif (520 bytes) FORM NO. 24AA Notice by the interested director [Pursuant to section 299]
Arrow(1).gif (520 bytes) FORM NO. 24B Form of application to the Central Government for obtaining prior consent for the holding by certain persons of any office or place of profit in a company [Pursuant to section 314(1B)]
Arrow(1).gif (520 bytes) FORM NO. 25A Form of application to the Central Government for approval of appointment/re-appointment and remuneration payable to managing/whole-time director(s) or manager [Pursuant to sections 269, 198(4), 309(3), 311, 387 and 388]
Arrow(1).gif (520 bytes) FORM NO. 25B Form of application to the Central Government for approval to amendment of provisions relating to managing, whole-time or non-rotational directors [pursuant to section 268]
Arrow(1).gif (520 bytes) FORM NO.25C Return of appointment of Managing Director/Whole-time Director/Manager [pursuant to section 269(2) and schedule XIII]
Arrow(1).gif (520 bytes) FORM NO. 26 Form of application to the Central Government for increasing the remuneration of managing/whole-time director/manager [Pursuant to sections 310, 311 and 388]
Arrow(1).gif (520 bytes) FORM NO 29 Consent to act as director of a company and/or undertaking to take and pay for qualification shares [pursuant to section 264(2)/266(I)(a) and 266(1)(b)(iii)]
Arrow(1).gif (520 bytes) FORM NO. 32 Particulars of appointment of directors and manager and changes among them [Pursuant to section 303(2)]
Arrow(1).gif (520 bytes) FORM No. 34 Register of Directors, Managing Director ,Manager and Secretary, etc. [Pursuant to section 306]
Arrow(1).gif (520 bytes) FORM No. 34AA Form of application
Arrow(1).gif (520 bytes) FORM No. 34B Form of application to the Central Government for purchase by companies of shares of other companies (Please see section 372)
Arrow(1).gif (520 bytes) FORM No. 35 Notice to dissenting shareholders [Pursuant to section 395 1
Arrow(1).gif (520 bytes) FORM No. 35A Information to be furnished in relation to any offer of a scheme or contract involving the transfer of shares or any class of shares in the transferor company to the transferee company [Pursuant to section 395(4A)(a)(i)]
Arrow(1).gif (520 bytes) FORM No. 36 Receiver’s or manager’s abstract of receipts and payments [Pursuant to section 424, read with section 421]
Arrow(1).gif (520 bytes) FORM No. 37 Application by an existing joint stock company for registration as a limited/an unlimited company [Pursuant to sections 565, 566 and 567]
Arrow(1).gif (520 bytes) FORM No. 38 Application by an existing company (not being a joint stock company) for registration as a limited/an unlimited company [Pursuant to sections 565 and 568]
Arrow(1).gif (520 bytes) FORM No. 39 Registration’ of an existing company List of Members [Pursuant to section 5671
Arrow(1).gif (520 bytes) FORM No. 40 Registration of an existing company as a limited company Statement specifying certain particulars [Pursuant to section 567(c)l
Arrow(1).gif (520 bytes) FORM No. 41 Registration of an existing company as a limited company copy of resolution assenting to registration with limited liability [Pursuant to section 565(1) proviso, Clauses (v) and (vii) 1]
Arrow(1).gif (520 bytes) FORM No. 42 List of the names, addresses and occupations of the directors and the manager,
if any, of the existing company not being, a joint stock company [Pursuant to section 568(a)l
Arrow(1).gif (520 bytes) FORM No. 44 Documents delivered for registration by a foreign company [Pursuant to section
5921]
Arrow(1).gif (520 bytes) FORM No. 49 Return of alteration in the (A) Charter, statutes or memorandum and articles of association (B) Address of the registered or principal office and (C) List of particulars of the directors and Secretary of a foreign company [Pursuant to section 593 (a)l(b)l(c)]
Arrow(1).gif (520 bytes) FORM No. 52 Notice of (A) Alteration in the names and addresses of persons resident in India authorised to accept service on behalf of a foreign company, (B) alternation in the address of principal place of business in India of a foreign company, (C) list of places of business established by a foreign company in India, (D) cessation to have a place of business in India [pursuant to sections 593(d), (e), 594(3), 597(3)l]
Arrow(1).gif (520 bytes) FORM No. 55 Particulars of charge’ on property in India created by a foreign company after the 15th January, 1937 [Pursuant to section 600 read with section 1251
Arrow(1).gif (520 bytes) FORM No. 56 Particulars of charge' subject to which property in India has been acquired by a foreign company after 15th January, 1937 [Pursuant to section 600 read with section 127)
Arrow(1).gif (520 bytes) FORM No. 57 Particulars of an issue of debentures in a series by a foreign company [Pursuant to section 600 read with section 128, proviso
Arrow(1).gif (520 bytes) FORM No. 58 Particulars of series of debentures containing, or giving by reference to any other instrument, any charge, the benefit of which the debenture holders of the said series are entitled pari passu created by a foreign company [Pursuant to section 600 read with sections 128 and 129]
Arrow(1).gif (520 bytes) FORM No. 59 Particulars of modifications of charge’ created by a foreign company [Pursuant to section 600(1) read with section 135]
Arrow(1).gif (520 bytes) FORM No. 60 Memorandum of complete satisfaction of charge’ created by a foreign company [Pursuant to section 600 read with section 1381]

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  1. sia yi chan says:
    March 27, 2013 at 4:28 am

    what is the consequence if documents lodged to the ROC MALAYSIA by a company can not be obtained from THE ROC office

    Reply

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