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Form No. FC-2

Return of alteration in the documents filed for registration by foreign company

[Pursuant to section 380(3)of the Companies Act 2013, and rule 3(4) Companies (Registration of documents filed for registration Foreign Companies) Rules, 2014]

Refer instruction kit for filing the form

  • Company's Details
  • Change information
  • Part A
  • Part B
  • Part C
  • Part D
  • Part E
  • Part F
  • Attachments
  • Review & Submit

All fields marked in * are mandatory

Company's Details

Company’s Details

2 Change Information

2 Change Information

3  Part A: Alteration in charter, statute or memorandum of association or articles of association or name

3  Part A: Alteration in charter, statute or memorandum of association or articles of association or name

test

4 Part B: Alteration in registered or principal office of the company in the country of incorporation

4 Part B: Alteration in registered or principal office of the company in the country of incorporation

(a) Address of new registered or principal office of the company in the country of incorporation:

5 Part C: Alteration in the place of business in India of the company

5 Part C: Alteration in the place of business in India of the company

6 Details with respect to each alteration:

7 Change in address in India

8 Intimation of new place of business in India

(b) Address

9  Change in type of office

10 Change in type of business activity

Search and select industry sub-class (NIC Codes)

The tag marked ‘Check’ is considered as the primary NIC code.

11 Details of the permission obtained from any Authority

12 Part D: Alteration in Particulars of Directors or Secretaries

12 Part D: Alteration in Particulars of Directors or Secretaries

13. Details of Directors or Secretaries for which cessation of office has to be filed

14. Particulars of the director or secretary for whom appointment is to be filed

 

The text will appear here

 

15 Permanent Address

Present Address

(f) Submit the proof of identity and proof of address

 

      17 Declaration of other directorship or directorships held by him

      18  Part E: Alteration in particulars of authorised representative(s) of company

      18  Part E: Alteration in particulars of authorised representative(s) of company

      19.  Particulars of the authorised representative in respect of whom cessation of office has to be filed

      20 Particulars of the authorised representative for modification of details

       

      The text will appear here

       

      26 Particulars of the authorised representative appointed to accept service of documents on behalf of company

      The text will appear here

       

      27 Permanent Address

      (a) Present Address

      (f) Submit the proof of identity and proof of address

       

          30 Part F: Others

          30 Part F: Others

          Attachments

          Attachments

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                        Declaration

                        to sign this form and declare all the requirements of Companies Act, 2013 and the rules made thereunder in respect of the subject matter of this form and matters incidental thereto have been complied with.

                        1. Whatever is stated in this form and in the attachments thereto is true, correct and complete and no information material to

                        the subject matter of this form has been suppressed or concealed and is as per the original records maintained by the promoters subscribing to the Memorandum of Association and Articles of Association.

                        2. All the required attachments have been completely, correctly and legibly attached to this form.

                         

                        *Note: Attention is drawn to provisions of Section 448 and 449 which provide for punishment for false statement / certificate and punishment for false evidence respectively.

                        *For office use only:

                        *Digital signature of the authorizing officer

                         

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