Company Form No. 15.

Company Form No. 15

Registration No. of Company Nominal Capital: Rs

THE COMPANIES ACT, 1956

Notice of appointment of receiver or manager

[pursuant to section 137]

Name of the Company Limited/Private Limited.

Presented by

To the Registrar of Companies

I of hereby give notice that :

*I have obtained an order of the dated for the appointment of as Receiver/Manager of the property of

*On the Day of I was appointed as Receiver/Manager of the property of Limited under the powers contained in an instrument.

Dated this Day of 19

• Of these two paragraphs strike out that which does not apply.
• Insert the name of the court making the order.
• Indicate whether the appointment relates to the whole, or specified property of the company, and in the latter case, specify the property. Where on the other hand, the appointment relates to the income arising from whole, or any specified property of the company, state this fact and where the appointment relates only to the income of the specified property, specify the property in question.
• Describe fully the instrument under which the appointment is made and state whether it is a debenture secured by a floating charge.

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