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The declaration must be submitted with following annexures. |
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Document evidencing payment of fee. |
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Memorandum and Articles of Association. |
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Copy of agreement if any, which the proposed company wishes to enter into with any individual for appointment as its managing or whole-time director or manager. |
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Form 18 |
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Form 32 (except for section 25 company). |
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Form 29 (only in case of public companies). |
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Power of Attorney from, subscribers. |
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Letter from Registrar of Companies making name available. |
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No objection letters from directors/promoters. |
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Requisite fees either in cash or demand draft. |
