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Form No. INC-20

Intimation to Registrar of revocation/ surrender of license issued under section 8

[Pursuant to section 8(4) and 8(6) of The Companies Act, 2013 and Rule 23  of The Companies (Incorporation)Rules, 2014]

Refer instruction kit for filing the form

  • Form INC 20
  • Entity's details
  • Attachment & Declaration
  • Form e-MOA
  • Applicable Table
  • Attachment & Declaration
  • Form e-AOA
  • Applicable Table
  • Attachment & Declaration
  • Review & Submit

All fields marked in * are mandatory

“Stakeholders, please note that you are required to submit MOA and AOA of the Company as link filing which will open after you submit the Form-INC-20. You are not required to attach the PDF of MOA & AOA in the Form.”

Entity's details

Entity's details

                                       

OR

                                       

                                       

                                       

Other Details

                                       

6 *Mention the name of the company in view of the order of revocation of license under section 8 

(The word (s) Private limited , Limited may be added in name of the company  and  the words(s) like Electoral trust, foundation, forum, association, federation, chambers, confederation, council etc. shall be removed from the name. Thereupon the status of company  will be changed accordingly)

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      Declaration

      I am authorized by the Board of Directors of the Company vide resolution no. *

      dated*

      to sign this form and declare that 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 compiled with.

      I further declare that:

      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 company.

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

      3.  Further, the conditions, if any imposed by the Central Government have also been fully complied with.

                                             

      *To be digitally signed by

      *Designation

      *DIN of the director OR DIN or PAN of the manager or CEO or CFO OR membership number of the company secretary

      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.

                                             

      Review and Submit

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