Company Form No. 37
Registration No. of Company………………………………………………….
THE COMPANIES ACT, 1956
Application by an existing joint stock company for registration as a limited/an unlimited company
[Pursuant to sections 565, 566 and 567]
Name of Company ………………………………………………………………………………………………………………………………………………….
……………………………………………………………………………………………………………………………………………………………………………………………
Application by(a)……………………………………………………………………………………………………………………………………………….
for registration as a Limited Company/Private Limited Company/an Unlimited Company under the Companies Act, 1956.
(a)…………………………………………………………………………………………………………………………………………………………………………………….
constituted by(b)……………………………………………………………… dated the………………………………………………
day of……………………………….19……………………………… (copy whereof is in Annexure 1 hereto) desires to register itself as a company limited by shares/company limited by guarantee/an unlimited company under the Companies Act, 1956, with the name of ……………………………………………..Company Limited/Company Private Limited and for that purpose delivers the documents specified in
Annexures II to VI hereto for registration under the said Act.
Signature
Designation
Dated the………………………………..day of………………………………….19……………………………………
ANNEXURES
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I …………………… |
Copy of the instrument constituting or regulating the company. |
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II…………………… |
List of the members of the company made() upto the day of …………………………..19 ………………………… |
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III…………………… |
Statement specifying particulars required by section 567(c)………………………………………. (c) |
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IV…………………… |
Copy of resolution of company assenting to its registration as a limited company required by section 565(1) proviso, clause (v) |
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V …………………… |
Copy of resolution of the company assenting to its :registration, as a company limited by guarantee required by section 565(1), proviso, clause (vii) |
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VI…………………… |
*******] |
- Insert name of the company.
- Here enter the description of instrument constituting or regulating the company.
- State whether Director, Managing Director, Manager or Secretary.
- Vide Form No. 39.
- Vide Form No. 40.
- Vide Form No. 41.
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