Section 16(2) in The Companies (Incorporation) Rules, 2014
(2)Where the subscriber to the memorandum is a body corporate, then the following particulars shall be filed with the Registrar-(a)Corporate Identity Number of the Company or Registration number of the body corporate, if any(b)GLN, if any;(c)the name of the body corporate(d)the registered office address or principal place of business;(e)E-mail Id;(f)if the body corporate is a company, certified true copy of the board resolution specifying inter alia the authorization to subscribe to the memorandum of association of the proposed company and to make investment in the proposed company, the number of shares proposed to be subscribed by the body corporate, and the name, address and designation of the person authorized to subscribe to the Memorandum;(g)if the body corporate is a limited liability partnership [***] [Omitted 'or partnership firm' by Notification No. G.S.R. 743(E), dated 27.7.2016 (w.e.f. 31.3.2014).], certified true copy of the resolution agreed to by all the partners specifying inter alia the authorization to subscribe to the memorandum of association of the proposed company and to make investment in the proposed company, the number of shares proposed to be subscribed in the body corporate, and the name of the partner authorized to subscribe to the Memorandum;(h)the particulars as specified above for subscribers in terms of clause (e) of sub- section (1) of section 7 for the person subscribing for body corporate;(i)in case of foreign bodies corporate, the details relating to-(i)the copy of certificate of incorporation of the foreign body corporate; and(ii)the registered office address.
