Company Form No. 40
Registration No. of Company…………………………………………………
THE COMPANIES ACT, 1956
Registration of an existing company as a limited company
Statement specifying certain particulars
[Pursuant to section 567(c)l
Name of Company…………………………………………………………………………………………………………………………………………………….
Presented by…………………………………………………………………………………………………………………………………………………………….
Amount of nominal capital ……………………………………………………………………………………………………………………..
Number of shares into which it is divided and the amount of each share ………………………………………………………………………………………………………………………………………………………………………………………….
Amount of stock of which it consists
Number of shares or amount of stock taken up to the day of……………………………. 19………………………………………….
Amount paid on each share
Name of company…………………………………………………………. Limited/Private Limited ………………………..
Registered office
Resolution declaring the amount of the guarantee…………………………………………………………..
Signature
Designations
Dated the………………………………………….day of…………………………………. 19……………………………
We……………………………………….of………………………………and being two of the…………………………………………………………of……………………………….'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.
- TO be completed by a company intending to be registered as a company limited by guarantee.
- State whether Directors or other Principal Officers.
- Insert name of company.
- State whether Director, Managing Director, Manager or Secretary.
To Download this Draft in (Doc) click here
|
