Report No. 143
Form
[See rule 10 of the Companies (Acceptance of Deposits) Rules, 1975]
Registration No. 04.974 |
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Company Code (To be filled in by RBI) |
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| Return of deposits with non-banking other than the Financial Companies | Companies |
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Zone |
Type |
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| As on the 31st March, 1990 (Please see instruction No. 1). |
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For Office use only |
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1. |
Name of the Company |
Shri Vallabh Glass Works Ltd. |
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2. |
Full Address of:- |
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(i) Registered Office |
Anand Sujitra Road, Vallabh Vidyanagar. |
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Post: Vithal Udyognagar. |
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Pin Code: 388 121 |
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*(ii) Head Administrative office |
-do- |
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Pin Code...................... |
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**3. |
Whether a Government Company |
Yes |
No |
4. |
State in which the Company is having its Registered Office |
Gujarat |
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++5. |
Status: Public Ltd. Company/Private Ltd. Company/ |
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6. |
Date of closing of the accounts |
31st March |
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7. |
Main Business: (Agriculture/Plantation/Manufacturing/Loading/Shipping and other transport/Hotels/Any other) (Please specify) Manufacturing |
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8. |
Type of Industry |
Glass |
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(Cotton Textile, Sugar, Engineering, etc. (Please, specify) |
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9. |
Name(s) of the Company's auditors and address(es). |
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M/s C.C. Chokshi & Company, |
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Chartered Accountants, |
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8/83, Swastik Society, |
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Perangpura, |
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Ahemadabad-380 009 |
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* If it is place other than the Registered Office.
** Tick the box which is applicable.
+ Enter the name of the State in the space provided therefore.
++ Strike-off the categories not applicable.
Note. 1.-(a) Every company to which these rules apply, shall on or before the 30th day of June, of every year, file with the Registrar of Companies, a return in the form annexed to these rules and furnishing the information continued therein as on the 31st day of March of that year (duly certified by the auditors of the Company).
(b) The return after completion, should be held with the registrar of Companies with a copy to the Joint Chief Officer, Department of Financial Companies (Central Office Cell), Reserve Bank of India, 16th Floor, NCOB S.B. Road, Bombay-400 028.
2. The submission of this return should not be delayed for any reason such as the finalisation/completion of the audit of the annual accounts. The return should be completed on the basis of the figures available in the books of accounts of the Company.
3. The number of accounts should be given in actual figures while the amounts of deposits should be given in thousands of rupees. Amount should be rounded off the nearest thousands, for example, an amount of Rs. 4,560 would be shown as 5 and not as 4.6 or 5000. Similarly an amount of Rs. 61,495 is to be shown as 61 and not 61.4 or 61,000.
4. The period-wise classification of deposits should be made against the various heads under item Nos. 2(4) and 4(a). Part of the return according to the periods for which they have been originally received/last renewed and not according to the period they have to run as from the 31 March i.e. date of the return.
5. In case there is nothing to report in any part of the return it should be marked 'Nil' and the Director's/Authorised Official's Certificate appended to the return should be duly signed.
