OAC1
[Paragraph 10 C.3(i) and 10C.24(iv)]
Performa of Overseas Auditor/Chartered Accountant/Certified Public Accountant's Certificate
(To be completed in cases where the predominant ownership/beneficial interest in the applicant company/society/partnership firm/trust is not directly with individuals of Indian nationality/origin resident outside India, but through other overseas body/ies which is/are ultimately owned by such persons.)
Part - I
(a) Name of the applicant company/society/partnership firm/trust
(b) Address
(c) Place of incorporation/registration
(d) Date of incorporation/registration
(e) (i) Total issued and paid-up capital (in the case of company/society)
(ii) Total capital of partners (in the case of partnership firm)
(iii) Brief details of corpus (in the case of trust)
(f) Percentage of ownership/beneficial interest held in the applicant company/society/partnership firm/trust by individuals of Indian nationality/origin resident outside India -
(i) Indirectly, i.e. through other overseas body/ies _____________________
(ii) Directly (if any) … … _____________________
Total percentage … … _____________________
Part - II - Details of the intermediary overseas body/ies
Name of the intermediary company/partnership firm/society/turst Incorporation/ registration Place/Date Name of the Company/society/ partnership firm/trust in held shares/partnership/ beneficial interest held by overseas body in column (1) Company/Society Partnership firm Trust
Paid-up value of shares held Percentage holding Capital owned Profit sharing ratio Extent/ percentage of beneficial moors in the corpus
(1) (2) (3) (4) (5) (6) (7) (8)
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