Companies (Declaration of Beneficial Interest in Shares) Rules, 1975

[See section 187C of the Companies Act, 1956]

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	Form of declarations and the particulars to be contained therein
Form
Form I	Declaration by the person referred to in section 187C(1) of the Companies Act, 1956 (1 of 1956)
Form II	Declaration to be made by a person referred to in sub-section (2) or sub-section (3) of section 187C of the Companies Act, 1956 (1 of 1956)
Form III	Form of return to be filed with the Registrar pursuant to sub-section (4) of section 187C of the Companies Act, 1956 (1 of 1956)

In exercise of the powers conferred by section 187C, read with clause (a) of sub-section (1) of section 642, of the Companies Act, 1956 (1 of 1956), the Central Government hereby makes the following rules, namely:-