How To Form A Company

General Instructions

How a company is formed under the Indian Companies Act, 1956 ?
Steps in formation of a company.
What are the effects of Registration or incorporation of Company ?

Distinction Between A Public Company And a Private Company

Rules applicable

Filling Registering/Approving Authority  

Enclosures  

Fees 

Time-limit  

Practice Notes

Guidelines for filling Form No.1

Declaration to be signed by

Presented by

With whom to be filed

Documents required to be filed along with declaration

Fee payable

Penalty

Person liable for default

 

 

 

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