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Company Law Forms
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1. |
FORM NO. 1 Declaration of compliance with the requirements of the Companies Act, 1956 on application for registration of a company |
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2. |
FORM NO. 1A Application form for availability or change of names |
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3. |
FORM NO. 1AA Particulars of person(s)/director(s)/charged/specified for the purpose of clause (f)/(g) of section 5 |
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4. |
FORM NO. 1AB Consent of the person charged by the Board with the responsibility of complying with the provisions of the Act |
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5. |
FORM NO. 1AC Particulars of person(s)/director(s)/charged/specified for the purpose of clause (f)/(g) of section 5 |
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6. |
FORM NO. 1B Application for the approval of the Central Government for conversion of a public company into a private company |
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7. |
FORM NO. 2 Return on allotments |
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8. |
FORM NO. 2A COMPANIES ACT, 1956 Memorandum containing salient features of prospectus [See section 56(3)] |
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9. |
FORM NO. 3 Particulars of contract relating to shares [Pursuant to section 75(2)] |
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10. |
FORM NO. 4 Statement of the amount or rate percent of the commission payable in respect of shares/Debentures and of the number of shares/debentures for which persons have agreed for a commission to subscribed for absolutely or conditionally [pursuant of section 76] |
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11. |
FORM NO. 5 Notice of consolidation, division, etc.,/increase in share capital/increase in number of members [Pursuant to sections 95, 97/94A(2)/81(4)] |
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12. |
FORM No. 7B Share Transfer Form [Pursuant to section 108(IA)1] |
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13. |
FORM NO. 7BB [Pursuant to sub-rule (2A) of rule 5A Companies (Central Government's) General Rules and Forms, 1956 read with section 108(1A) of the Companies Act, 1956] |
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14. |
FORM 7C Application for extension of time under section 108(1D) [Pursuant to section 108(1D)] |
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15. |
FORM NO. 7D (See rule 5B) Form of application for approval of the Central Government for acquisition of shares |
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16. |
FORM NO. 7E Form of intimation to the Central Government of the Proposal to transfer shares: form of application for approval of the Central Government for transfer of shares of Foreign Companies |
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17. |
FORM NO. 8 Modification of charges |
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18. |
FORM NO.10 Particulars of a series of debentures, containing or giving by reference to any other instruments, any charge, to the benefit of which the debenture-holders of the said series, are entitled pari passu, created by a company registered in India and also of any issue of debenture in a series |
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19. |
FORM NO. 12 Chronological index of charges [pursuant to section 131] |
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20. |
FORM NO. 13. Register of charges |
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21. |
FORM NO. 15 Notice of appointment of receiver or manager |
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22. |
FORM NO. 16 Notice to be given by receiver/manager on ceasing to act as such |
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23. |
FORM NO. 17 Memorandum of complete satisfaction of charge |
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24. |
FORM NO. 18 Notice of the situation/change of situation of registered office |
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25. |
FORM NO. 19 Declaration of compliance with the provisions of section 149(1)(a), (b) and © of the Companies |
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26. |
FORM NO. 20 Declaration of compliance with the provisions of section 149(2)(b) |
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27. |
FORM NO. 20A Declaration of compliance with the provisions of section 149(2A) or of the section 149(2B) [pursuant to section 149(2A)(ii)] |
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28. |
FORM NO. 21 Notice of the court's/Company Law Board's Order |
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