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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016

(3)Loan Funds|| {||-||-||-||}|-||-||-| Secured loans fromFinancial Institutions| {||-|||-||-||-||-||-|||-|||}|-| Secured loans fromBanks|-| Secured loans fromGovt.|-| Others Secured loans|-| Debentures|-| Unsecured Loans|-| Deposits and interestthereon|-|||
 
 
 
 
 
 
|-| Total Loan Funds||-| Total of (1) to (3)||-| II. Application ofFunds||-| (1) Fixed Assets||-| (2) Investments|||-| (3) (i) CurrentAssets, loans and Advances| {||-||-||-||-||}||-| Less : (ii) CurrentLiabilities and provisions||-| Creditors||-| Unpaid Dividend||-| Payables|||-| Others|||-||||-| Total CurrentLiabilities and provisionsNet Current assets (i– ii)|| {||-||-||-||}|-||-| (4) Miscellaneousexpenditure to the extent notwritten off oradjusted||-||-| (5) Profit and LossAccount (Debit balance)|||-| Total of 1 to 5|| {||-||-||}|-| Date :Place:||-||-| Name and Signature of(Managing Director)*||-| Name and Signature
(Secretary)*
||-| Name and Signature of
(Directors)|
|-| * Applicable only ifthere is MD/Secretary||-| Duly certified byChartered Accountant in whole time practice.||-| MembershipNo/Certificate of Practice Number with seal.||}