Company Form No. 23AA
Registration No. ……………………. Nominal Capital Rs. ………………….
THE COMPANIES ACT, 1956
Notice of address at which books of accounts are maintained
[pursuant to provision to section 209(1)]
Name of the company ……………………………………………………………………………………
Notice is hereby given that the board of directors of the company have decided vide resolution dated the ……………………. Day of …………………….. 19 …………………… to keep the books of accounts the company at …………….. (new full address) which falls under the jurisdiction of *…………………….. with effect from …………………………..
Signature ………………………………….
Name ……………………………………
(In Block Capital)
Designation……………………………..
Dated the ………………………. Day of …………. 19
* Give the name of police station with district and tahsil.
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