Spice Plus Part B

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Mca Form Common Header
Section
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Declaration
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Form Basic Details
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SPICe + Part B

Simplified Proforma for Incorporating Company Electronically

[Pursuant to sections 4, 7, 8(1), 12, 152 and 153 of the Companies Act, 2013 read with rules made thereunder] – Form NO. INC-32

Form language

English

Hindi

Refer instruction kit for filing the form

Structure of the Company
Address of the Company
Subscriber and Directors details
Non-individual Subscriber & Individual Subscriber other than Subscriber cum Directors
Individual Subscriber cum Director & Director other than Subscribers
OPC Nomination
Stamp Duty
PAN/ TAN Information
Attachments
Declaration

All fields marked in * are mandatory.

Structure of the Company

1(a) *Whether AOA is entrenched?

Yes

(b) Number of Articles to which provisions of entrenchment is applicable

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prefillFormFlag

Validate

Details of such articles

Sr. No.	Article number	Short description on entrenchment of the clause

2 *Company is

Having share capital

Not having share capital

3A Capital structure of the company

Total authorized share capital (in INR)

Total classified authorized share capital (in INR)

Total subscribed share capital (in INR)

Total unclassified authorized share capital (in INR)

3A(i) Equity share capital

Number of classes

Description of equity share capital

Class of shares	Authorized capital	Subscribed capital
Number of equity shares
Nominal amount per share (in INR)
Total amount (in INR)

3A(ii) Preference share capital

Number of classes

Description of Preference share capital

sharecategory

Class of shares	Authorized capital	Subscribed capital
Number of preference shares
Nominal amount per share (in INR)
Total amount (in INR)

3B Details of number of members


(a) Enter the maximum number of members
(b) Maximum number of members excluding proposed employees
(c) Number of members
(d) Number of members excluding proposed employee(s)

All fields marked in * are mandatory.

4 Address of the Company

4A Correspondence address

*Line 1

Line 2

*Pin code

Address type

Country

*Area/Locality

*City

District

*State/UT

Contact Details: Phone No. (with STD Code)

Contact details: Mobile No.

Fax

*email ID of the company

*Line 1

Line 2

*Pin code

Country

*City

District

*State/UT

Contact Details: Phone No. (with STD Code)

Contact details: Mobile No.

Fax

For Indian phone numbers, please enter a mobile number starting with "+91"

*email ID of the company

regarea

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pincodeResComp2

4B * Whether the address for correspondence is the address of registered office of the company

Yes

(In case Yes is selected, please provide Longitude and Latitude details)

Longitude

Latitude

Attachments:

1 Proof of Office address along with NOC, if applicable (Conveyance/ Lease deed/ Rent Agreement along with rent receipts);

2 Copy of the utility bills(not older than two months);

4C *Name of the office of the Registrar of Companies in which the proposed company is to be registered

emailValidated

All fields marked in * are mandatory.

5 Number of first subscriber(s) to MOA and directors of the company

	Having Valid DIN	Not having Valid DIN
	Having valid DIN	Not having valid DIN
(a) *Total number of first subscribers (non-individual + individual)
(b) *Number of non-individual first subscriber(s)
(c) *Number of individual first subscriber(s) cum director(s)
(d) *Total number of directors (director(s) who is/are not subscriber(s) + subscriber(s) cum director(s) as mentioned in above Row no. 3)

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changeFlag

Any Change on this Page will reset all Subscriber & Director Data

All fields marked in * are mandatory.

6 Particulars of Non- Individual Subscribers / Individual Subscribers other than Subscriber(s) cum Directors

Non Individual Subscriber

Individual Subscriber (Having DIN)

Individual Subscriber (Not Having DIN)

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Note :- Please fill all the blocks in Section 6 to proceed to next section.

6 Particulars of Non- Individual Subscribers / Individual Subscribers other than Subscriber(s) cum Directors

6A Particulars of non-individual first subscriber(s)

6A(i) Particulars of entity

*Category

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*Corporate identity number (CIN) or foreign company registration number (FCRN) or any other registration number

*Corporate identity number (CIN)

*foreign company registration number (FCRN)

*Any other registration number

*Name of the body corporate

Registered office address or Principal place of business in India or Principal place of business outside India

*Line 1

Line 2

*Country

*Pin code

*Area/Locality

*City

District

*State / UT

Phone (with STD/ISD code)

bodyCorpPinResField

stdNo6aComp

Fax

*email ID of the company

emailID6aComp

6A(ii) Particulars of the person authorized by the entity

Director Identification number (DIN)

*First Name

Middle Name

*Surname

*Father's First Name

Father's Middle Name

*Father's Surname

*Nationality

*Gender

*Date of Birth

Income tax-PAN

Pan Validate

*Place of Birth (District & State)

*Occupation type

*Area of Occupation

if 'Others' selected, please specify

*Educational Qualification

if 'Others' selected, please specify

Present Address

*Line 1

Line 2

*Country

*Pin code

Area/locality

*Area/locality

*City

District

*State / UT

*Phone (with STD/ISD code)

Fax

Pres6aPinResField

Address Type

*email ID of the company

*Duration of stay at present address(years/month)

Year

Month

If duration of stay at present address is less than one year then address of previous residence

*Identity Proof

*Identity Proof No.

*Residential Proof

*Residential Proof No.

Submit the proof of identity and proof of address

(a) *Proof of identity

(b) *Residential Proof

Description of Share capital

Total subscribed share capital (in INR)

Description of equity share capital

Number of classes

sharecategory

Class of shares	Subscribed capital
Number of equity shares
Nominal amount per share (in INR)
Total amount (in INR)

Description of Preference share capital

Number of classes

Class of shares	Subscribed capital
Number of preference shares
Nominal amount per share (in INR)
Total amount (in INR)

I am required to obtain the Government approval under the Foreign Exchange Management (Non-debt Instruments) Rules, 2019 prior to subscription of shares and the same has been obtained, and is enclosed herewith.

I am not required to obtain the Government approval under the Foreign Exchange Management (Non-debt Instruments) Rules, 2019 prior to subscription of shares.

All fields marked in * are mandatory.

6B Particulars of individual first subscriber(s) other than subscriber cum director (having valid DIN)

*Director Identification number (DIN)

din6bPrefill

*Name

FirstName

Middle Name

Last Name

Nationality

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Description of Share capital

Total subscribed share capital (in INR)

Description of equity share capital

Number of classes

sharecategory

Class of shares	Subscribed capital
Number of equity shares
Nominal amount per share (in INR)
Total amount (in INR)

Description of Preference share capital

Number of classes

sharecategory

Class of shares	Subscribed capital
Number of preference shares
Nominal amount per share (in INR)
Total amount (in INR)

I am not required to obtain the Government approval under the Foreign Exchange Management (Non-debt Instruments) Rules, 2019 prior to subscription of shares.

All fields marked in * are mandatory.

6C Particulars of individual first subscriber(s) other than subscriber cum director (Not having valid DIN)

*First Name

Middle Name

*Surname

*Father's First Name

Father's Middle Name

*Father's Surname

*Gender

*Date of Birth

*Nationality

*Place of Birth (District & State)

*Occupation type

Area of Occupation

if 'Others' selected, please specify

*Educational Qualification

if 'Others' selected, please specify

Income tax-PAN

Numeric Box

saveFlag6C

*email ID

addresstype

Permanent Address

*Line 1

Line 2

*Country

*Pin code

*Area/Locality

*City

District

*State / UT

*Phone (with STD/ISD code)

perm6cPinRes

*Whether present residential address same as permanent residential address

Yes

addresstype

Present address

*Line 1

Line 2

*Country

*Pin code

*Area/Locality

*City

District

*State / UT

*Phone (with STD/ISD code)

pres6cPinRes

*Duration of stay at present address(Years/Month)

Years

Months

yearsAndMonth6c

If duration of stay at present address is less than one year then address of previous residence

*Duration of stay at present address

If Duration of stay at present address is less than one year then address of previous residence

*Identity Proof

*Identity Proof No.

*Residential Proof

*Residential Proof No.

Submit the proof of identity and proof of address

(a) *Proof of identity

(b) *Residential Proof

Description of Share capital

Total subscribed share capital (in INR)

Description of equity share capital

Number of classes

sharecategory

Class of shares	Subscribed capital
Number of equity shares
Nominal amount per share (in INR)
Total amount (in INR)

Description of Preference share capital

Number of classes

sharecategory

Class of shares	Subscribed capital
Number of preference shares
Nominal amount per share (in INR)
Total amount (in INR)

I am not required to obtain the Government approval under the Foreign Exchange Management (Non-debt Instruments) Rules, 2019 prior to subscription of shares.

All fields marked in * are mandatory.

7 Particulars of Subscriber(s) cum Directors / Directors other that Subscriber cum Directors

Subscriber cum directors (Having valid DIN)

Subscriber cum directors (Not Having valid DIN)

Directors other than subscribers(Having valid DIN)

Directors other than Subscribers (Not Having valid DIN)

Prefill 7

Note :- Please fill all the blocks in Section 7 to proceed to next section.

All fields marked in * are mandatory.

7 Particulars of Subscriber(s) cum Directors/ Directors of the Company

7A Particulars of Subscriber(s) cum Directors (having valid DIN)

7A(i) Basic details of Subscriber(s) cum Directors

Subscriber Type

*Director Identification number (DIN)

*Name

Nationality

First Name

Middle Name

DirectorCategory

Last Name

*Designation

*Category

*Name of the company or institution whose nominee the appointee is

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Whether

Chairman

Executive director

Non-executive director

*email ID

Description of Share capital

Total subscribed share capital (in INR)

email7aDir

Description of equity share capital

Number of classes

share category

Class of shares	Subscribed capital
Number of equity shares
Nominal amount per share (in INR)
Total amount (in INR)

Description of Preference share capital

Number of classes

Text Box

Class of shares	Subscribed capital
Number of preference shares
Nominal amount per share (in INR)
Total amount (in INR)

7A(ii) Declaration of entities in which Subscribers cum directors have interest

Number of entities in which director has interest

*CIN/LLPIN/FCRN/Registration number

Name

Address

Line1

Line2

City

District

Area

State / UT

Pincode

Country

Text Box

Nature of interest

*Designation

Others (specify)

Percentage of Shareholding

Amount (in INR)

I am not required to obtain the Government approval under the Foreign Exchange Management (Non-debt Instruments) Rules, 2019 prior to subscription of shares.

All fields marked in * are mandatory.

7B Particulars of Subscriber(s) cum Directors(Not having DIN)

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Subscriber Type

7B(i) Basic details of Subscriber(s) cum Directors

*First Name

Middle Name

*Surname

*Father's First Name

Father's Middle Name

*Father's Surname

*Gender

*Date of Birth

*Nationality

*Place of Birth

*Whether citizen of India

Yes

*Whether resident in India

Yes

*Occupation type

*Area of Occupation

if 'Others' selected, please specify

*Educational Qualification

if 'Others' selected, please specify

Income tax -PAN

*Designation

*Category

Whether

Chairman

Executive director

Non-executive director

*Name of the company or institution whose nominee the appointee is

Pan Validate

*Mobile No.

*OT

For Indian phone numbers, please enter a mobile number starting with "+91"

Didn't received an OTP, Click Resend

*Email ID

*OTP

Didn't received an OTP, Click Resend

Permanent Address

addresstype

*Line 1

Line 2

*Country

*Pin code

*Area/Locality

*City

District

*State / UT

Phone (with STD/ISD code)

perm7bPinRes

*Whether present residential address is same as permanent residential address

Yes

Present Address

addresstype

*Line 1

Line 2

*Country

*Pin code

*Area/Locality

*City

District

*State / UT

Phone (with STD/ISD code)

pres7bPinRes

*Duration of stay at present address

Years

Months

yearsAndMonth7b

If Duration of stay at present address is less than one year then address of previous residence

Submit the proof of identity and proof of address

*Identity Proof

*Identity Proof No.

*Residential Proof

*Residential Proof No.

(a) Proof of identity

(b) Residential Proof

Description of Share capital

Total subscribed share capital (in INR)

Description of equity share capital

Number of classes

Text Box

Class of shares	Subscribed capital
Number of equity shares
Nominal amount per share (in INR)
Total amount (in INR)

Description of Preference share capital

Number of classes

sharecategory

Class of shares	Subscribed capital
Number of preference shares
Nominal amount per share (in INR)
Total amount (in INR)

7B(ii) Declaration of entities in which Subscribers cum directors have interest

Number of entities in which director has interest

*CIN/LLPIN/FCRN/Registration number

Name

Address

Line1

Line2

City

District

Area

State / UT

Pincode

Country

Text Box

Nature of interest

Designation

Others (specify)

Percentage of Shareholding

Amount (in INR)

I am not required to obtain the Government approval under the Foreign Exchange Management (Non-debt Instruments) Rules, 2019 prior to subscription of shares.

All fields marked in * are mandatory.

7C Particulars of Directors (having valid DIN)

7C(i) Basic details of Directors

*Director Identification number (DIN)

*Name

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DirectorCategory

Subscriber Type

Nationality

FirstName

Middle Name

Last Name

*Designation

*Category

Whether

Chairman

Executive director

Non-executive director

*Name of the company or institution whose nominee the appointee is

*email ID

email7cDir

7C(ii) Declaration of entities in which Subscribers cum directors have interest

Number of entities in which director has interest

*CIN/LLPIN/FCRN/Registration number

Name

Address

Line1

Line2

City

District

Area

State / UT

Pincode

Country

Text Box

Nature of interest

Designation

Others (specify)

Percentage of Shareholding

Amount (in INR)

All fields marked in * are mandatory.

7D Particulars of Directors (Not having DIN)

7D(i) Basic details of Directors

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DirectorCategory

Subscriber Type

*First Name

Middle Name

*Surname

*Father's First Name

Father's Middle Name

*Father's Surname

*Nationality

*Gender

*Date of birth

*Place of Birth

*Whether citizen of India

Yes

*Whether resident in India

Yes

*Occupation type

*Area of Occupation

if 'Others' selected, please specify

*Educational Qualification

if 'Others' selected, please specify

*Income tax -PAN

Pan Validate

*Designation

*Category

*Name of the company or institution whose nominee the appointee is

Whether

Chairman

Executive director

Non-executive director

*Mobile No.

*OTP

Didn't received an OTP, Click Resend

*Email ID

*OTP

Didn't received an OTP, Click Resend

Permanent Address

Text Box

*Line 1

Line 2

*Country

*Pin code

*Area/Locality

*City

District

*State / UT

perm7dPinRes

Phone (with STD/ISD code)

*Whether Present Residential address is same as Permanent Residential address

Yes

Present Address

Text Box

Line 1

Line 2

*Country

*Pin code

*Area/Locality

*City

District

*State / UT

Phone (with STD/ISD code)

pres7dPinRes

*Duration of stay at present address

Years

Months

yearsAndMonth7d

If Duration of stay at present address is less than one year then address of previous residence

*Identity Proof

*Identity Proof No.

Residential Proof

Residential Proof No.

Submit the proof of identity and proof of address

(a) *Proof of identity

(b) *Residential Proof

7D(ii) Declaration of entities in which Directors have interest

Number of entities in which director has interest

CIN/LLPIN/FCRN/Registration number

Name

Address

Line1

Line2

City

District

Area

State / UT

Pincode

Country

Text Box

Nature of interest

Designation

Others (specify)

Percentage of Shareholding

Amount (in INR)

All fields marked in * are mandatory.

8 OPC Nomination

8A Nomination

I *

the subscriber to the memorandum of association of *

do hereby nominate *

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8B Particulars of the Nominee

who shall become the member of the company in the event of my death or incapacity to contract. I declare that the nominee is eligible for nomination within the meaning of Rule 3 of the Companies (Incorporation) Rules, 2014.

Director Identification number (DIN)

prefillOpcFlg

*First Name

Middle Name

*Surname

*Father's First Name

Father's Middle Name

*Father's Surname

*Gender

*Date of birth

*Nationality

*Income tax-PAN

*Place of Birth (District & State)

*Occupation type

*Area of Occupation

if 'Others' selected, please specify

*Educational Qualification

if 'Others' selected, please specify

*OTP

*Mobile No.

*Email ID

address type

Permanent Address

*Line 1

Line 2

*Country

*Pin code / Zip Code

*Area/Locality

District

*City

*State / UT

Phone (with STD/ISD code)

Fax

Whether present residential address same as permanent residential address

Yes

pincodeResOPC8A

Present Address

addresstype

*Line 1

Line 2

*Country

*Pin code

*Area/Locality

*City

District

*State / UT

Phone (with STD/ISD code)

pincodeResOPC8B

*Duration of stay at present address

Years

Months

Fax

If Duration of stay at present address is less than one year then address of previous residence

*Identity Proof

*Identity Proof No.

*Residential Proof

*Residential Proof No.

Submit the proof of identity and proof of address

(a) *Proof of identity

(b) *Residential Proof

Consent along with declaration by Nominee

hereby give my consent to become the member of

in the event of death of

subcriber/member of the company or his incapacity to contract

I do solemnly declare that I am an Indian citizen and resident in India and I have not been convicted of any offence in connection with the promotion, formation or management of any company or LLP and have not been found guilty of any fraud or misfeasance or of any breach of duty to any company under this Act or any previous company law or LLP Act in the last five years. I further declare that

I am not a nominee in any other One Person Company and I shall comply with the eligibility criteria specified in Rule 3(3) within the prescribed period. I understand that the person nominating me may withdraw my nomination without my consent.

To be digitally signed by Nominee

All fields marked in * are mandatory.

9 Particulars of payment of stamp duty

9A State or union territory in respect of which stamp duty is paid or to be paid

9B *Whether stamp duty is to be paid electronically through MCA 21 system

Yes

Not applicable

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9B(i) Details of stamp duty to be paid

Type of document/ Particulars	Form	Memorandum of association	Articles of association
Amount of stamp duty to be paid (in Rs.)

9B(i) Details of stamp duty to be paid

Type of document/ Particulars	Form	Memorandum of association	Articles of association
Amount of stamp duty to be paid (in Rs.)

9B(ii) Provide details of stamp duty already paid

Type of document/ Particulars	Form	Memorandum of association	Articles of association	Others
Total amount of stamp duty paid (in Rs.)
Mode of payment of stamp duty
Name of vendor or treasury or Authority or any other competent agency authorized to collect stamp duty or to sell stamp papers or to emboss the document or to dispense stamp vouchers on behalf of the government
Serial number of embossing or stamps or stamp paper or treasury challan number
Registration number of vendor
Date of purchase of stamps or stamp paper or payment of stamp duty (DD/MM/YYYY)
Place of purchase of stamps or stamp paper or payment of stamp duty

All fields marked in * are mandatory.

10 Additional Information for applying Permanent Account Number (PAN) and Tax Deduction Account Number (TAN)

Information specific to PAN

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Information specific to PAN

*Area code

*AO type

*Range code

*AO No.


*Area Code			*AO type		*Range Code			*AO No.


*Area Code	*AO type	*Range Code	*AO No.

Information specific to TAN

*Area code

*AO type

*Range code

*AO No.


*Area Code			*AO type		*Range Code			*AO No.


*Area Code	*AO type	*Range Code	*AO No.

*Source of Income

Income from Business/profession

Capital Gains

Income from house property

Income from Other Source

No Income

*Business/Profession code

All fields marked in * are mandatory.

Attachments

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(a) Memorandum of association

(b) Articles of association

(d) Copy of certificate of incorporation of the foreign body corporate and resolution passed by foreign company or authority given through constitutional document;

(e) Resolution passed by promoter company;

(f) Interest of first director(s) in other entities;

(g) Optional attachment(s) (if any)

You have reached your max attachment limit.

All fields marked in * are mandatory.

Declaration

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I have gone through the provisions of the Companies Act, 2013, the rules thereunder and prescribed guidelines framed thereunder in respect of reservation of name, understood the meaning thereof and the proposed name is in conformity thereof.

I have used the search facilities available on the portal of the Ministry of Corporate Affairs (MCA) for checking the resemblance of the proposed name with the companies and Limited Liability partnerships (LLPs) respectively already registered or the names already approved. I have also used the search facility for checking the resemblances of the proposed name with registered trademarks and trade mark subject of an application under the Trade Marks Act, 1999 and other relevant search for checking the resemblance of the proposed name to satisfy myself with the compliance of the provisions of the Act for resemblance of name and Rules thereof.

The proposed name is not in violation of the provisions of Emblems and Names (Prevention of Improper Use) Act, 1950 as amended from time to time.

The proposed name is not offensive to any section of people, e.g. proposed name does not contain profanity or words or phrases that are generally considered a slur against an ethnic group, religion, gender or heredity.

The proposed name is not such that its use by the company will constitute an offence under any law for the time being in force.

I undertake to be fully responsible for the consequences in case the name is subsequently found to be in contravention of the provisions of section 4(2) and section 4(4) of the Companies Act, 2013 and rules thereto and I have also gone through and understood the provisions of section 4(5) (ii) (a) and (b) of the Companies Act, 2013 and rules thereunder and fully declare myself responsible for the consequences thereof.

I *

, a person named in the articles as a director of the company has been duly authorized by the promoters of the company to sign this form and declare that all the requirements of the Companies Act, 2013 and the rules made thereunder in respect of Director Identification Number (DIN), registration of the company and matters precedent or incidental thereto have been complied with.

I am authorized by the promoter subscribing to the Memorandum of Association and Articles of Association and the first director(s) to give this declaration and to sign and submit this Form.

I further declare that, company shall not commence its business, unless all the required approval from the sectoral Regulators such as RBI, SEBI etc. have been obtained.

I further declare that the company shall not commence the business of Nidhi, unless all the required approval including the declaration be issued under section 406 of the Act have been obtained from Central Government;

I on behalf of the promoters and the first directors, hereby declare that the registered office is capable of receiving and acknowledging all communications and notices addressed to the proposed company on incorporation, shall be maintained at the given address at item 4 (a)of this form;

*I, on behalf of all the first director(s) named in the Articles of Association of the proposed company, solemnly declare, that the declaration given herein as stated above are true to the best of my knowledge and belief, the information given in this integrated application form for incorporation and attachments thereto are correct and complete, and nothing relevant to this form has been suppressed. All the required attachments have been completely, correctly and legibly attached to this form and are as per the original records maintained by the promoters subscribing to the Memorandum of Association and Articles of Association.

I, on behalf of the proposed Directors whose particulars for allotment of DIN are filled as above, hereby confirm and declare that they are not restrained, disqualified, removed for being appointed as Director of a company under the provisions of the Companies Act, 2013 including sections 164 and 169, and have not been declared as proclaimed offender by any Economic Offence Court or Judicial Magistrate Court or High Court or any other Court, and not been already allotted a Director Identification Number (DIN) under section 154 of the Companies Act, 2013, and I further declare that I have read and understood the provisions of Sections 154, 155, 447 and 448 read with Sections 449, 450 and 451 of the Companies Act, 2013.

I, on behalf of the proposed directors, hereby declare that person seeking appointment is a national of a country which shares a land border with India, necessary security clearance from Ministry of Home Affairs, Government of India shall be attached with the consent.

Yes

(if yes is opted, a copy of the security clearance is to be attached)

Text Box


Din/Pan/Passportnumber

The MoA and AoA attached to the form in hard copy is exactly similar to e-MoA and e-AOA to be attached with the form

I hereby declare as per Rule 5(iv) of Companies (Authorised to Register) Rules that the said LLP applying for conversion in this Part of the Act has filed all documents which are required to be filed under the LLP Act, 2008 with the Registrar LLP.

having Membership number

and/or certificate of practice number

has been engaged to give declaration under section 7(1) (b) and such declaration is provided below.

Note: Attention is drawn to the provisions of sections 7(5) and 7(6) which, inter-alia, provides that furnishing of any false or incorrect particulars of any information or suppression of any material information shall attract punishment for fraud under section 447. Attention is also drawn to provisions of section 448 and 449 which provide for punishment for false statement and punishment for false evidence respectively

*To be digitally signed by director

*DIN / Income-tax PAN

All fields marked in * are mandatory.

13 Declaration and Certification by Professional

I *

member of *

having office at *

who is engaged in the formation of the

company declare that I have been duly engaged for the purpose of certification of this form. It is hereby also certified that I have gone through the provisions of the companies Act, 2013 and rules thereunder for the subject matter of this form and matters incidental thereto and I have verified the above particulars (including attachment(s)) from the original/certified records maintained by the applicant which is subject matter of this form and found them to be true, correct and complete and no information material to this form has been suppressed. I further certify that;

i The draft memorandum and articles of association have been drawn up in conformity with the provisions of sections 4 and 5 and rules made thereunder; and

ii All the requirements of Companies Act, 2013 and the rules made thereunder relating to registration of the company under section 7 of the Act and matters precedent or incidental thereto have been complied with.

iii The said records have been properly prepared, signed by the required officers of the Company and maintained as per the relevant provisions of the Companies Act, 2013 and were found to be in order;

iv I have opened all the attachments to this form and have verified these to be as per requirements, complete and legible;

v I further declare that I have personally visited the premises of the proposed registered office given in the form at the address mentioned herein above and verified that the said proposed registered office of the company will be functioning for the business purposes of the company (wherever applicable in respect of the proposed registered office has been given).

vi It is understood that I shall be liable for action under Section 448 of the Companies Act, 2013 for wrong certification, if any found at any stage.

vii The draft memorandum and articles of association have been drawn up in conformity with the provisions of section 8 and rules made thereunder; and

viii All the requirements of Companies Act, 2013 and the rules made thereunder relating to registration of the company under section 8 of the Act and matters precedent or incidental thereto have been complied with.

*To be digitally signed by

Chartered accountant (in whole-time practice) or

Cost accountant (in whole-time practice) or

Company secretary (in whole-time practice)

Advocate

Whether associate or fellow:

Associate

Fellow

Membership Number

Certificate of Practice Number

Income- tax PAN

For office use only:

eForm Service request number (SRN)

eForm filing date

Digital signature of the authorizing officer

This eForm is hereby registered

Date of signing

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Upload the DSC affixed pdf document

prefillStatus

formId

formDescription

formName

formVersion

userId

integrationId

referenceNumber

srn

Path_for_PDFGeneration

formIntegrationId

All Attachment

CIN

comments

eventDate

lastUpdatedDate

mcaFillingDate

inc

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eMOAFlag

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formAttachList

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Spice A Company Type

mcaDate

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