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State of Sikkim - Section

Section 15 in Sikkim Registration of Companies Act, 1961

15. The following table of fees shall be paid to the Registrar together with, appropriate application for registration of companies:

(i)In respect of a company having share capital:
(a)For registration of a company whose nominal share capital does not exceed Rs. 20.000 a fee of Rs. 5,000
(b)For registration of a company whose nominal share capital exceeds Rs. 20.000 the above fee of Rs. 5,000 with the following additional fees regulated according to the amount of nominal capital: -
1. For every Rs. 10.000 of nominal sharecapital, or part of Rs. 10,000 after the first Rs, 20.000 uptoRs. 50000 Rs. 25.00
2. For every Rs. 10,000 of nominal sharecapital, or part ,of Rs. 10.000 after the first Rs. 5,00,000 Rs. 15.03
3. For every Rs. 10,000 of nominal sharecapital, or part of Rs. 10,000 after the first Rs. 5 ,00,000upto Rs. 10,00,000 Rs. 12.00
4. For every Rs. 10,000 of nominal sharecapital, or part of Rs. 10,000 after the first Rs. 10,00,000 uptoRs. 25,00,000 Rs. 10.00
5. For every Rs. 10,000 of nominal sharecapital, or part of Rs. 10,000 after the first Rs. 25,00,000 Rs. 7.50
(c)For filing a notice of any increase in the nominal share capital of a company" the difference between the fees payable on the date of filing the notice for the registration of a company with a nominal share capital and the fees payable, on such date, for the registration of a company with a share capital equal to the nominal capital of the company filing the notice immediately before the increase.
(d)For filing, registering or recording any document by this Act or authorised to be filed, registered or recorded, other than the memorandum or the abstract required to be filed with the Government a fees of Rs. 7.5'0 np. shall be payable, The same fees shall be payable with an application to the Government ,as to whether name of a company proposed to be registered, is undesirable within the meaning of the Act.