Company Form No. 38
Registration No. of Company………………………………………………………
THE COMPANIES ACT, 1956
Application by an existing company (not being a joint stock company)for registration as a limited/an unlimited company
[Pursuant to sections 565 and 568]
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…………………………(') dated the…………………….. day of……………………………. 19………………(copy whereof is in Annexure 1 hereto) desires to register.itself as a company limited by shares a
company limited by guarantee/an unlimited company under the Companies Act, 1,956,with the name of………………………………Company Limited/Company Private Limited and for that purpose delivers the documents specified in annexed the forms 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 showing the names, addresses and occupations of the directors, and the manager, if the company () ………………….. |
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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 the instrument constituting or regulating the company.
- State whether director, Managing Director, Manager or Secretary.
- Vide Form No. 42.
- Vide Form No. 41.
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