Registration No. of Company F.
THE COMPANIES ACT, 1956
Particulars of series of debentures containing, or giving by reference to any other instrument, any charge, the benefit of which the debenture holders of the said series are entitled pari passu created by a foreign company
[Pursuant to section 600 read with sections 128 and 129]
This Form is to be used for registration of particulars of the entire series. When more than one issue of debentures in the series is made, particulars, of each issue subsequent to the first should be sent to the Registrar on Form No. 57
Name of Company
Presented by
Particulars of a series of debentures created by ………………………………a company incorporated in2 ………………………..and which has established a principal place of business in India at …………………………………………………………………………….
|
Total amount secured by the whole series |
Amount of the present issue of the series |
Dates of resolutions authorising the issue of the series |
Date of the covering deed (if any) by which the security is created or defined or if there is no such deed, the date of the first execution of any debentures of the series3 |
General description of the property charged |
Gist of the terms and conditions and extent and operation of the mortgage or charge |
Names and addresses of the trustees (if any) for the debenture-holders |
Amount or rate per cent of the commission allowance or discount (if any) paid, or made either directly 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 included in this return’ |
Signature or signatures of one or more persons………………………………………
authorised under section 592(1)(d) of the………………………………………………
Companies Act, 1956 or of some other person…………………………………………
in India, duly authorised by the company…………..………………………………….
Dated the ……………………………….day of ………………………….19
“Charge” includes a mortgage – see section 124.
Country of origin.
A description of the instrument(s) creating or evidencing the charge, e.g. “Mortgage”,”Charge”, “Debenture” etc., with the date thereof should be given. If the registered charge was a “Series of Debentures or Debenture Stock”, the words “authorised by resolution”,together with the date of the resolution should be added.
The rate of interest under the terms of the debentures should not be entered.
