Company Form No. 44
Registration No, of Company F……………………………………………………..
THE COMPANIES ACT,1956
Documents delivered for registration by a foreign company
[Pursuant to section 5921
Name of Company:………………………………………………………………………………………………………………………………………………….
Presented by:………………………………………………………………………………………………………………………………………………………….
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Documents delivered to the Registrar of Companies……………………………………………for
registration pursuant to section 592 of the CompaniesAct, 1956 by(a)........................ a company incorporated in(b) and which has a principal place of business in India at ………………………………………………..with effect from the………………………………………………………………………………….
1. A certified copy of the charter, statutes, or memorandum and articles of the company or other instrument constituting or defining the constitution of the company
[see sub-section (1)(a)l
2.The full address of the registered or principal office of the Company which has its principal place of business in India at ……………………………………………………………….is as follows [see sub-section(1)(b)]
3. (a) Particulars of the persons who are directors of the company at the date of this return.
Directors- Individuals
Present name and surname in full |
Any former name or names and surname or surnames in full |
Nationality and nationality |
Usual residential of origin, if different from present nationality of origin, if different from present nationality |
Business occupation, or if there is no business occupation', particulars of some one of other directorships held, if any. |
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Directors - Bodies corporate
Corporate name |
Registered or principal office of body corporate. |
Names of directors of body corporate |
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Full name of each director |
Address of each director |
Nationality of each director and nationality of origin, if different from present nationality |
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(b) Particulars of the person who is the secretary/persons who are the joint secretaries of the company at the date of this return.
Present name and surname in full (in the case of body corporate or firm the corporate or firm name). |
Any former name or names and surname or surnames in full |
Usual residential address(in the case of body body corporate or firm registered or principal office). |
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4.List of persons resident in India authorised to accept on behalf of the company service of process and any notices or other documents |
Names and surnames |
Addresses |
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5. Address of principal place of business in India of the Company. |
Full address of the office of the Company ………………………………………………which is to be deemed to be its principal place of business in India as follows:- |
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Signature or signatures of any one or more persons authorised under section 592(1)(d) of the Companies Act, 1956 or of some other persons in India duly authorised by the company.
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Dated this……………………………………… day of…………………………….. 19……………………………
(a) Name of the company.
(b) Country of origin.
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