Company Form No. 34B.

• Particulars

Investing Company(Applicant Company)

Other body Corporate (Investee Company)

1

2

3

• Name and address

• Existing and proposed business

• Shareholding pattern and Management Structure

(to be attached alongwith the application)

(to be attached alongwith the application)

• Whether listed

• Details of the proposed investment (Indicate number of shares to be acquired, face value, premium (if any) and total value).

• Sources from which investment is proposed to be funded

Amount Rs./US

(a) From Internal Accruals:

(b) By expanding capital base:

(c) EXIM Bank Loan:

(a) By transfer Assets/Property/Undertaking.

(e) Any other method (to be specified):

Total:

• Whether the Members and the Board of Directors of the Applicant company have Passed Resolutions, as required under sections 372(4) and (5) for making the proposed investment

• In case the investee company is going to take up a new project: indicate broad areas of operation.

• Valuation of Shares of the investee company:(To be submitted where shares are being acquired at a premium or when the investee company is a loss making company. A Certificate from a Chartered Accountant/Approved Valuer to be attached)

(i) Market Value:

(ii) Yield Value:

(iii) Break-up Value:

(iv) Fair Value:

• Justification for purchase of shares at premium/higher value than fair value.

• Availability of funds with the applicant company:

As on

Details

Amount

Remarks

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2

3

• Subscribed capital/paid up capital
• Free reserves (to be listed)
• Total:
• Loan/deposits already lent by the Company
• Existing investments
• Investment involved in this proposal
• Total (d + e + f)
• Percentage of Column (g) in relation to Column (h)

• If the applicant company already holds shares of the investee company, indicate the percentage of this holding with, reference to total paid up share capital of the investee company. Indicate the percentage of shares applicant company will hold in the investee company after the proposed investment takes place

• Whether there has been any default in the repayment of any deposit or part thereof or any interest thereupon in accordance with the terms and conditions of such deposit referred to in section 58A of the Companies Act, 1956. If yes, the details thereof

List of documents to be attached, (to the extent applicable)

(1) Latest available Audited Accounts with Auditors Report and Directors’ Report of both the applicant company and the investee company.

(2) Copies of the resolutions passed under section 372(4) and section 372(5) by the applicant company.

(3) A copy of the resolution under section 8 1 (1 A) passed by the investee company.

(4) Copies of approval of Foreign Collaboration agreement by Ministry of Industry, and approval of Reserve Bank of India.

(5) Copy of the resolution(s) under section 293 where transfer of undertakings is involved.