Company Form No. 59
Registration No. of Company F.
 THE COMPANIES ACT, 1956
Particulars of modifications of charge' created by a foreign company
[Pursuant to section 600(1) read with section 135]
Name of Company
 Presented by
Particulars of modification of charge created by ……………………………………………………company |
incorporated in2 ………………………………….and which has established a place/a principal place of business in India at……………………………………………….. |
1.Date and description of original instrument creating the charge |
2. Date and description of instrument modifying the charge. |
3.Particulars of modification 'of terms or conditions or extent or operation of the charge |
Signature or signatures of one or more persons |
|
authorised under section 592(1)(d) of the |
|
Companies Act, 1956 or of some other person |
|
in India, duly authorised by the company |
|
Dated this……………………………………..day of…………………………………… 19
- "Charge" includes a "mortgage"-see section 124.
- Country of origin.
-
To Download this Draft in (Doc) click here
|
