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Company Form No. 4
Registration No. of company Nominal Capital : Rs
 
THE COMPANIES ACT, 1956
Statement of the amount or rate percent of the commission payable in respect of shares/Debentures and of the number of shares/debentures for which persons have agreed for a commission to subscribed for absolutely or conditionally
[pursuant of section 76]
 Name of company.
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Limited/Private Limited |
Presented by. |
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 Name of company. |
Limited/Private Limited |
- Articles of association authorising commission
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- Particulars of amount paid or payable as commission for subscribing or agreeing to subscribe, or procuring or agreeing to procure subscriptions for any shares/debentures in the company, or
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Paid as
Payable Rs.
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- Rate of such commission…………………………..
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Rate per cent. |
- Date of circular or notice (if the), not being a prospectus, inviting subscriptions for the shares/debentures and disclosing the amount or rate of commission.
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Date
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- Number of shares/debentures which persons have agreed for a commission to subscribe
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No
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(a) Absolutely…………………….. |
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(b) Conditionally ………………….. |
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Signature of the all the directors or of
their agents authorised in writing |
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   Dated the day of 19
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