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Union of India - Section

Section 15 in The Companies (Authorised to Registered) Rules, 2014

15. days preceding the date of application duly certified by

auditor; if applicable||-| 13.| Copy of the resolution declaring the amount of guarantee;||-| 14.| * Undertaking by the proposed directors for compliance with requirements of Indian StampAct, 1899||-| 15.| * A copy of latest Income Tax Return of the firm||-| 16.| Declaration from all the members regarding compliance as per section 8(1)(b) and section 8(1)(c) of the Act and detailed objects of the company.||-| 17.| Optional attachment(s) (if any)||}
Declaration
I *, a person named in the articles as adeclares that all the requirements of The Companies Act, 2013 and the rules made thereunder in respect of the subject matter of this form and matters incidental thereto have been complied with. I am authorized by other promoters subscribing to the Memorandum of Association and Articles of Association and the first directors to give this declaration and to sign and submit this Form..It is further declared and verified that
1. Whatever is stated in this form and in the attachments thereto is true, correct and complete and no information material to the subject matter of this form has been suppressed or concealed and is as per the original records maintained by the promoters subscribing to the Memorandum of Association and Articles of Association.
2. All the required attachments have been completely and legibly attached to this form.
* To be digitally signed by
* Designation {|
 
||-| *| DIN/DPIN or PAN of the director| {||-||}|}
Certificate by practicing professional
I declare that I have been duly engaged for the purpose of certification of this form. It is hereby certified that I have gone through the provisions of the Companies Act, 2013 and Rules thereunder relevant to this form and I have verified the above particulars (including attachment(s)) from the original records maintained by the Company/applicant which is subject matter of this form and found them to be true, correct and complete and no information material to this form has been suppressed.
I further certify that:
i. The said records have been properly prepared, signed by the required officers of the Company and maintained as per the relevant provisions of the Companies Act, 2013 and were found to be in order;
ii. All the required attachments have been completely and legibly attached to this form.
* To be digitally signed by  
* Chartered accountant (in whole-time practice) or Cost accountant (in whole-time practice) or
  Company secretary (in whole-time practice)  
  Whether associate or fellow AssociateFellow
* Membership number {|
 
|-| *| Certificate of practice number| {||-||}|}
Note:Attention is drawn to provisions of Section 448 and 449 of the Companies Act, 2013 which provide for punishment for false statement/ certificate and punishment for false evidence respectively.
       
For office use only:  
eForm Service request number (SRN)   e-Form filing date   (DD/MM/YYYY)
Digital signature of the authorising officer
This e-form is hereby registered    
Date of signing   (DD/MM/YYYY)
[Form No. URC-2] [Substituted by Notification No. G.S.R. 613(E), dated 5.7.2018 (w.e.f. 31.3.2014).]Advertisement giving notice about registration under Part I of Chapter XXI of the Act[[Pursuant to section 374(b) of the Companies Act, 2013 and rule 4(1) of the Companies (Authorised to Register) Rules, 2014]1.Notice is hereby given that in pursuance of sub-section (2) of section 366 of the Companies Act, 2013, an application is proposed to be made after fifteen days hereof but before the expiry of thirty days hereinafter to the Registrar at ............ that ................... a partnership firm /LLP/Cooperative Society/Society/Trust/a business entity( delete whichever is not applicable) may be registered under Part I of Chapter XXI of the Companies Act 2013, as a company limited by shares, or as a company limited by guarantee or as an unlimited company (delete whichever is not applicable).2.The Principal objects of the company are as follows:-..............................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................3.A copy of the draft memorandum and articles of association of the proposed company may be inspected at the office at .........................................] [give the address here].4.Notice is hereby given that any person objecting to this application may communicate their objection in writing to the Registrar at Central Registration Centre (CRC), Indian Institute of Corporate Affairs (IICA), Plot No. 6,7, 8, Sector 5, IMT Manesar, District Gurgaon (Haryana), Pin Code-122050, within twenty one days from the date of publication of this notice, with a copy to the company at its registered office.Dated this ..................... dayof ................... 20 ...........Name(s) of Applicant1. ...............................2. ...............................