Refund - Refund form

All fields marked in * are mandatory

Company/ LLP information

1 *Corporate Identity Number (CIN) or Foreign Company Registration Number (FCRN) or Limited Liability Partnership Identification Number (LLPIN) or Foreign Limited Liability Partnership Identification Number (FLLPIN) or SRN

2 (a) Name of the company/ foreign company/ LLP/ foreign LLP

(b) Address of the registered office or of the principal place of business in India of the company/ foreign company/ LLP/ foreign LLP

3 Name of the applicant

Note – The refund amount will be directly deposited in the bank account details provided in the form.

4 Payee details

(a) *Name of payee

(b) *E-mail ID

(d) *Bank name

(e) *Bank branch

(f) *Type of account

Saving

Current

(g) *MICR Code

(h) *IFSC Code

Application details

5 *Reason for refund

Multiple filing of forms for incorporation (Spice Part A, Spice+ Part B, RUN-Company, FilliP and Run-LLP)

Multiple filing of forms for increase in Capital/ Contribution (SH-7 or eForm 3LLP)

Others

6 (a) *Service request number (SRN) of the transaction for which request for refund is being made

(b) *Service description

(d) *Mode of payment

(e) *Date of Payment (DD/MM/YYYY)

(f) *Total amount of fees (in Rs.)

(g) *Status of SRN

(h) *Date of above status (DD/MM/YYYY)

Note: In all cases, amount eligible for refund shall be decided while processing the request. Please refer instruction kit for details.

7 (a) SRN of the other transaction

(b) Service description

(d) Mode of payment

(e) Date of Payment (DD/MM/YYYY)

(f) Total amount of fees (in Rs.)

(g) Status of SRN

(h) Date of above status (DD/MM/YYYY)

8 *Details of application

Attachments

(a) *Scanned copy of cancelled cheque

(b) Optional attachment(s) - if any

You have reached your max attachment limit.

Verification

To the best of my knowledge and belief, the information given in this application and its attachments is correct and complete. I hereby confirm that the refund is not being wrongly claimed and undertake to return the amount to Government of India, in case found wrongly claimed or paid.

I have been authorised by the Board of directors’ resolution number

dated

to sign and submit this application.

I, being a designated partner of the LLP or Foreign LLP, am authorised to sign and submit this application.

I am a promoter (proposed first subscriber) and I am also authorised by the other proposed first subscribers to sign and submit this application.

*I am duly authorised to sign and submit this application.

*To be digitally signed by

Applicant or Managing Director or director or manager or secretary or CEO or CFO of the company (in case of an Indian company) or authorised representative (in case of a foreign company) or liquidator (in case of under liquidation company/ LLP) or designated partner of LLP

*Designation

*DIN/DPIN or Income-tax PAN or passport number of the applicant; or DIN/DPIN of the director or Managing Director or designated partner; or Income-tax PAN of the manager or authorised representative or liquidator; or Membership number, if applicable or income-tax PAN of the secretary or CEO or CFO (secretary of a company who is not a member of ICSI, may quote his/ her income-tax PAN)

You have successfully submitted the form. Your Service Request Number is {SRN}

To proceed further with the process you need to affix the DSC of the authorised Company representative on the pdf of the generated form. To download the pdf Click Download PDF

Upload the DSC affixed pdf document

The document has been successfully uploaded.

Digital Signature Verification failed. Please affix a valid DSC.

You have successfully submitted the form. Your Service Request Number is {SRN}

To proceed further with the process you need to affix the DSC of the authorised Company representative on the pdf of the generated form. To download the pdf Click Download PDF

Upload the DSC affixed GAR pdf document

The document has been successfully uploaded.

Digital Signature Verification failed. Please affix a valid DSC.