PAS-2 - Information Memorandum

All fields marked in * are mandatory

Company Information

1 Particulars of the company

(a) *Corporate Identity Number (CIN)

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Company Name	LLPIN Number

(a) *Corporate identity number (CIN)

(b) *Name of the Company

(d) *Email ID of the company

2 Details of Shelf Prospectus

(a) *Reference details

(b) *Date of filing with Registrar

(d) *Period of validity (in months)

3 Details of securities being offered

Particulars	Total Number of securities offered under the Shelf Prospectus*	Number of securities allotted prior to the present offer*	Number of securities offered under the present offer*
Type of Securities*
Face value per security (in Rs.)*
Premium per security (in Rs.)*
Issue price per security*

4 Date wise details of charges created on the assets / properties of the company since first offer or previous offer of securities –

(a) *Number of charges created

(b) Particulars of charges created

S.No	Date of creation of charge	Purpose for which charge has been created	Amount for which charge has been created	Period of charge (in months)	Details of assets / property on which charge has been created	Name of the charge holder	Brief terms and conditions of the charge
1

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Individual Partner

5 Change in financial position of the company – (Pre-Allotment and Post-Allotment)

Particulars	Pre-Allotment	Post-Allotment
Equity share capital*
Preference share capital*
Reserves and surplus*
Debt
Secured debts*
Unsecured debts*
Total

6 Changes in the Share Capital, i.e. Capitalization Statement

(a) Number of times reserves capitalized

S.No	1
Particulars
Name of the reserve*
Nature of reserve*
Capitalized amount of the reserve*
Number of shares issued*
Par value of the shares issued*

7 Changes in accounting policies

8 Change in the risk factors as stated in the Shelf Prospectus and in the information memorandum filed with respect to previous offer

9 Economic changes that may affect income from continuing operations

10 Any significant changes in the activities of the company, which may have a material effect on the profit/loss of the company, including the loss of agencies or markets and similar factors

11 *Changes in the total turnover of each major industry segment in which the issuer operates

12 Any significant legal proceedings initiated by the company or against the company or its directors, the outcome of which could have an adverse impact on the company

13 Any significant claim made by any person or any authority against the company

14 Any significant change in the business environment of the company whether technological, financial, market related , government policy or otherwise , adversely affecting, in present or in future, the business of the company

15 Any significant change in the management or ownership of the company

16 Any other change which may reasonably influence the investment decision of an investor

17 *List of details of Proposed objects with reference to the current offering including project plan, financial details, time period of meeting the objects and other relevant factors

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Attachments

Optional attachment(s), if any

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Declaration

am authorized by the Board of Directors of the Company vide resolution number*

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 also declare that all the information given herein above is true, correct and complete including the attachments to this form and nothing material has been suppressed.

*To be digitally signed by

*Designation

*Director identification number of the director or Managing Director; or DIN or PAN of the manager or CEO or CFO; or Membership number of the Company Secretary

Certificate by Practicing Professional

I declare that I have been duly engaged for the purpose of certification of this form. It is hereby 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 records maintained by the Company 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:

1 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;

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

To be digitally signed by:

Chartered accountant (in whole-time practice)

Cost accountant (in whole-time practice)

Company secretary (in whole-time practice)

* Whether associate or fellow:

Associate

Fellow

* Membership number

* Certificate of practice number

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:

eForm Service Request Number (SRN)

eForm filing date (DD/MM/YYYY)

This eForm has been taken on file maintained by the registrar of companies through electronic mode and on the basis of statement of correctness given by the company.

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