Company Form No. 23
THE COMPANIES ACT, 1956
Registration No. of company………………. Nominal Capital: Rs. …………………
THE COMPANIES ACT, 1956
Registration of Resolution(s) and Agreement(s)]
[Pursuant to section 192]
Name of the company …………………………………………………………………………………
Date of despatch of notice ………………………
Date of passing …………………………………
Place of meting …………………………………
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Board…………………………………………… |
A. Copy of the resolution(s) each |
Shareholders…………………………………… |
passed/agreed to by the |
Class of shareholders……………………………. |
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Creditors ………………………………………… |
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the particulars of which are given below is/are filed along with the certified true copy of the explanatory statement under section 173, where applicable, for record. |
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S. No. |
Subject matter of resolution |
Reference to requirement under the Companies Act, 1956 |
Whether ordinary or special resolution or with requisite majority |
Authority passing/ agreeing to the resolution |
1 |
2 |
3 |
4 |
5 |
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B. |
Copy of the agreement made, whose particulars are given below is enclosed for record |
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S. No. |
Subject-matter of agreement |
Reference to section of the companies Act, of applicable |
Date of agreement |
Authority adopting the agreement |
1 |
2 |
3 |
4 |
5 |
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C. |
It is certified that copy of the agreement(s) filed herewith is/are a true copy (ies) of the original. |
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Signature ……………………………….
Name …………………………………..
(In Block Capital)
Designation……………………………..
Dated the ………………… day of …………………… 19
Notes: 1. Authority adopting the agreement should be specified with reference to the requirement
of the Act, as to the validity of the agreement.
2. Copies of resolutions should contain reference to the serial number given in ‘A’ above.
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