Companies (Central Government's) General Rules and Forms, 1956
[FORM Nos. 6, 6A, 7 AND 7A- Omitted by
GSR 555 (E)]
[FORM No. 7B] : Share Transfer Form
THE COMPANIES ACT,
1956
[Pursuant to section
108(1A)]
Date of presentation
of the prescribed authority
|
For the consideration stated below the
"Transferor(s)" named do hereby transfer to the
"Transferee(s)" named the shares specified below subject to the
conditions on which the said shares are now held by the Transferor(s) and
Transferee(s) do hereby agree to accept and hold the said shares subject to
the conditions aforesaid. |
|
FULL NAME OF COMPANY |
NAME OF THE RECOGNISED STOCK EXCHANGE WHERE DEALT IN, IF ANY |
DESCRIPTION OF EQUITY / PREFERENCE SHARES
|
No. in figures |
Number in words |
Consideration (in figures) |
Consideration (in words) |
|
Distinctive numbers |
From |
|
|
|
|
|
|
|
|
|
To |
|
|
|
|
|
|
|
|
|
|
Corresponding Certificate Nos. |
|
|
|
|
|
|
|
|
|
|
TRANSFEROR(S) [SELLER(S)] PARTICULARS |
Regd.
Signature(s)
Folio No. |
||
|
Name(s) in full 1.
. 2
3
4.
. |
|
1
2
3
4
|
|
|
ATTESTATION I, hereby attest the signature of the Transferor(s) herein
mentioned Signature Name Address/ Seal *Please see overleaf for instruction |
Signature of Witness
.. Name & Address of Witness
..
..
.. Pin
. |
||
|
TRANSFEREE(S) [BUYER(S)] PARTICULARS |
Signature(s) |
|
Name(s) 1
in full 2
3
. |
1
2
3
|
|
|
OCCUPATION |
ADDRESS |
FATHER'S / HUSBAND'S NAME |
|||||||
|
1. |
|
|
|
|||||||
|
2. |
|
|
|
|||||||
|
3. |
|
|
|
|||||||
|
Transferee(s) existing Folio, if any, in same Order of Names Value of Stamps affixed Rs. |
||||||||||
|
DATED this
. day of
One Thousand Nine Hundred
.
PLACE
|
||||||||||
|
For office use only |
|
Folio |
|
Company Code |
|
|||||
|
Checked by
|
Specimen Signature(s) of transferee(s) |
Folio |
Company Code |
|||||||
|
1. ...................................... |
||||||||||
|
Signatures tallied by
|
2. ....................................... |
|||||||||
|
Entered in Register of Transfer No
|
3. ........................................ |
|||||||||
|
Approval Date
|
|
|||||||||
|
|
|
|
|
|
|
|
|
|
|
|
Continuation of front
page (Herein enter the Distinctive numbers when the space on the front page is
found to be insufficient)
|
Distinctive numbers |
From |
|
|
|
|
|
|
|
|
|
To |
|
|
|
|
|
|
|
|
|
|
Corresponding Certificate Nos. |
|
|
|
|
|
|
|
|
|
INSTRUCTIONS FOR
ATTESTATION:
Attestation, where
required (thumb impressions, marks, signature difference, etc.) should be done
by a Magistrate, Notary Public or Special Executive Magistrate or a similar
authority holding a Public Office and authorized to use the Seal of his office
or a member of a recognized Stock Exchange through whom the shares are
introduced or a manager of the transferor's bank.
NOTE
:
Names must be rubber
stamped preferably in a straight line. Chronological order should be
maintained. Broker's Clearing Number should be stated when delivery is given by
a Clearing Member Bank.
|
Name of delivery Broker or Clearing Number |
Date |
POWER OF ATTORNEY |
PROBATE |
DEATH CERTIFICATE |
|
LETTERS OF ADMINISTRATION |
||||
|
|
|
Registered with the Company No. ........................ Date .................................. ........................................................................................ (Signature [not initials] of Broker, Bank, Company or Stock
Exchange Clearing House) |
||
|
*LODGED BY
............................................................ FULL ADDRESS
.......................................................... ......................................................................................... ........................................................................................... |
||||
|
SHARE CERTIFICATES TO BE RETURNED TO (Fill in the name and address to which the certificates are
required to be returned) NAME & ADDRESS
....................................................... .............................................................................................. ............................................................................................... |
||||
|
SHARE TRANSFER STAMPS |
||||
* To be filled only if the documents are lodged by a person other than the transferee.
