Company Form No. 41
Registration No. of Company…………………………………………..
THE COMPANIES ACT, 1956
Registration of an existing company as a limited company copy of resolution assenting to registration with limited liability
[Pursuant to section 565(1) proviso, Clauses (v) and (vii) 1]
Name of Company………………………………………………………………………………………………………………………………………………………
Presented by……………………………………………………………………………………………………………………………………………………………
Copy/Copies of resolution/resolutions' passed at a general meeting of ……………………....held on the………………………………… day of………………………… 19……………………. assenting to its being registered with limited liability.
The resolution/resolutions' to be written, typed or printed here,).
Signature
Designation
Dated this ……………………………….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……………………………
- Where a company is proposed to be registered as a company limited by guarantee there should be two resolutions, one in accordance with section 565(1) proviso, clause (v)and the other in accordance with section 565(1) proviso, clause (vii) of the Companies Act, 1956.
- State whether Director, Managing Director, Manager or Secretary.
- State whether Directors or other Principal Officers.
- Insert name of company.
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