Company Form No. 39
Registration No. of Company…………………………………………………..
THE COMPANIES ACT, 1956
Registration' of an existing company
List of Members
[Pursuant to section 5671
Name of Company……………………………………………………………
Presented for filing by……………………………………….
Name in full |
Address |
Occupation |
Number of shares or amount of stock held |
Distinctive number of shares |
1 |
2 |
3 |
4 |
5 |
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Signature
Designation
Dated the……………………………………………day of………………………………………..19………………………….
We…………………………………….. of…………………………………………… and ……………………………..being two of the……………………………………….. 0f…………………………………………. do solemnly and, sincerely declare that the particulars set forth in the several documents accompanying this declaration are true to our knowledge in regard to the particulars ………………………………………and true to the best of our information and belief in regard to the other particulars.
Signature
Designation
Dated the……………………………………. day of…………………………………… 19
- Not more than six clear days before delivery for registration.
- State whether Director, Managing Director, Manager or Secretary.
- State whether Directors, or other principal officers.
- Insert name of the company.
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