Company Form No. 7B
THE COMPANIES ACT, 1956
Share Transfer Form
[Pursuant to section 108(IA)1]
Date of presentation of the prescribed authority
For the consideration stated below the "Transferor(s)" named do hereby transfer to the “Transferee(s)”named the shares specified below subject to the conditions on which the shares are now held by the transferor(s) and transferee(s) do hereby agree to accept and hold said shares subject to the conditions aforesaid. |
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FULL NAME OF COMPANY |
NAME OF THE RECOGNISED STOCK EXCHANGE WHERE DEALT IN IF ANY |
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DESCRIPTION OF EQUITY/PREFERENCE SHARES |
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No in figures |
Number in words |
Consideration (in figures) |
Consideration (in words)_ |
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TRANSFEROR(S) [SELLER)] PARTICULARS |
Read.
Folio No. |
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Signature(s) |
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        Name (s) in full
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Signature of Witness |
     ATTESTATION
I, hereby attest the signature of the transferor(s) herein mentioned
Signature
Name
Address/Seal
*Please see overleaf instruction |
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Name & Address of witness
Pin
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TRANSFEREE(S) [BUYER(S)] PARTICULARS |
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Signature(s) |
       Name (s) in full
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OCCUPATION |
ADDRESS |
FATHER’S/HUSBAND’S NAME |
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Transferee(s) existing Folio, if any, in same Order of Names |
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Value of stamps affixed |
RS. |
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DATED This ……………. Day Of ……………….. One Thousand Nine Hundred ……………PLACE…………… |
         For office use only
Checked by
Signatures tallied by
Entered in Register of transfer No
Approval Date.. |
Folio
Specimen Signature(S) of Transferee(s) |
Company Code
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Continuation of front page (Herein enter the Distinctive numbers when the space on the front page is found to be insufficient)
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INSTRUCTIONS FOR ATTESTATION:
Attestation, where required (thumb impressions, marks, signature difference, etc.) should be done by a Magistrate, Notary Public or Special Executive Magistrate or a similar authority holding a Public Office and authorised to use the Seal of his office or a member of a recognised Stock Exchange through whom the shares are introduced or a manager of the transferor's bank.
NOTE:
Names must be rubber stamped preferably in a straight line. Chronological order should be maintained. Broker's Clearing Number should be stated when delivery is given by a Clearing Member Bank.
Name of delivery Broker or Clearing Number |
Date |
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POWER OF ATTORNEY |
PROBATE |
DEATH CERTIFICATE |
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LETTERS OF ADMINISTATION |
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Registered with the company
No. ………………………………… date ………………………………….
…………………………………………………………………………………
(Signature [not initials] of Broker, Bank, Company or Stock Exchange Clearing House} |
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LODGED BY...........................……………………………………………..
FULL ADDRESS…………………………………………………………….
……………………………………………………………………………….
……………………………………………………………………………….
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SHARE CERTIFICATES TO BE RETURNED TO
(Fill in the name and address to which the certificates are required to be returned)
NAME & ADDRESS ………………………………………………………..
………………………………………………………………………………..
………………………………………………………………………………..
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SHRE TRANSFER STAMPS
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* To be filled only if the documents are lodged by a person other than the transferee.
To Download this Draft in (Doc) click here
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