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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(b) in The Companies (Authorised to Registered) Rules, 2014

(b)In case of an application by a Limited Liability Partnership or firm for registration as a company limited by guarantee or as an unlimited company-
(i)a list showing the names, addresses and occupations of all persons, who on a day, not being more than six clear days before the day of seeking registration, were partners of the Limited Liability Partnership or firm, as the case may be with proof of membership;
(ii)a list showing the particulars of persons proposed as the first directors of the company, alongwith DIN, passport number, if any, with expiry date, residential addresses and their interests in other firm or body corporate along with their consent to act as directors of the company;
(iii)in case of a firm, deed of partnership, bye laws or other instrument constituting or regulating the company and in case the deed of partnership was revised at any time in the past, copies of the principal and all subsequent deeds including the latest deed, along with the certificate of the registration issued by the Registrar of Firms, in case the firm is registered;
(iv)in the case of a company intended to be registered as a company limited by guarantee, a copy of the resolution declaring the amount of guarantee;
(v)written consent or No Objection Certificate from all the secured creditors of the applicant;
(vi)written consent from the majority of members whether present in person or by proxy at a general meeting agreeing for such registration;
(vii)an undertaking that the proposed directors shall comply with the requirements of the Indian Stamp Act, 1899 (2 of 1899), as applicable;
(viii)a copy of the latest income tax return of the Limited Liability Partnership or firm, as the case may be.