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Company Form No. 8
Registration No. of Company Nominal Capital Rs.
 
THE COMPANIES ACT, 1956
Modification of charges
Particulars of charges |
created by a company registered in India |
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Subject to which property has been acquired by a company registered in India |
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[Pursuant to section 125/127/135]
 Name of the company
Presented by
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Date and description of the instrument creating the charge |
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Amount secured by the charge/amount owing on security of the charge |
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Short particulars of the property charged. If the property acquired is subject to charge, of date of acquisition of property should be given |
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Gist of the terms and conditions and extent and operation of the charge |
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Name, addresses and description of the persons entitled to charge |
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Date and descriptions of instrument modifying the charge |
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particulars of modification specifying the terms and conditions or the extent or operation of the details of the which modification is made, and details of the modification. |
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   Dated the day of 19
 Signature ………………………………….
 Name
 (In Block Capitals)
 Designation
Notes:
- Charge’ includes mortgage ----see section 124. A description of the instrument that is to say whether trust deed mortgage or debenture should also be given.
- “Person entitled to the charge” will be include mortgages.
- Amount or rate per cent of the commission allowance or discount (if any) paid or made either directly or indirectly by the company to any person in consideration of his subscribing or agreeing to subscribe, whether absolutely or conditionally or procuring or agreeing to procure subscriptions, whether absolute or conditional for any of the debentures in this return, should be given in item No.
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