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Company Form No. 2
Registration No. of the Company Nominal Capital: Rs. .
 
THE COMPANIES ACT, 1956
Return on allotments
[Pursuant to section 75(1)]
  Name of Company Limited/Private Limited Presented by
  Return of Allotment of the made on the following date/dates* filed with the Registrar of the companies pursuant to section 75(1).
- Shares allotted payable in cash:
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- Amount paid on application (excluding premium)
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Amount paid or due and payable on allotment |
Amount of premium (if any) payable on shares |
Amount of discount (if any) |
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Paid |
Due and payable |
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- Preference shares other than redeemable preference shares
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- Redeemable preference shares
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2.Shares allotted for a consideration otherwise than in chash:
- Equity shares
- Preference shares
- Redeemable preference shares
Number of shares** |
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Nominal amount of shares.s. |
Rs. |
Amount to be treated as paid-up on each share. |
Rs. |
The consideration for which such shares have been allotted is as follows:-- |
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Property and assets acquired (Description) . |
Rs. |
Goodwill. |
Rs. |
Services (give nature of services). |
Rs. |
Other items (to be specified). |
Rs. |
- Shares issued at a discount --- Number of shares
Nominal amount of shares
Amount of discount per share
- Paid-up per share
- (A copy of the resolution for the issue of the shares at a discount with a copy of the order of the court and also a copy of the order of the Central Government where the discount exceeds 10 per cent should be attached to this return.)
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Nominal amount of shares
Amount to be treated as paid –up on each share Rs.
[A copy of the resolution authorising the issue of the bonus shares should be attached to this return.]
Names. Addresses, and occupations of the allottees.
Date of allotment |
Name of allottee in full |
Address and occupation of the allottee |
Number of shares allotted |
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Equity |
Preference shares other than redeemable preference shares |
Redeemable preference shares |
1 |
2 |
3 |
4 |
5 |
6 |
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Dated the Day of 19
   
Signature
Designation
Notes
- When a return includes several allotments made on different dates, the actual dates of all such allotments should be entered at the top of the front page, and the registration of the return should be effected within one month of the first date.
- A certificate signed by Director, Managing Director, Manager of Secretary to the effect that the conditions, if any, imposed by the Controller of Capital Issues [since abolished] in the order consenting to the issue of capital represented by the shares comprised in this return, have been duly complied with, shall accompany this return.
- Insert date or dates of the allotment s.
- Distinguish between preference and equity share capital specifying separately redeemable preference shares, if any.
- State whether Director, Managing Director, Manager of secretary.
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