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Form No. INC-24

Application for approval of Central Government for change of name

[Pursuant to section 13(2) of the Companies Act, 2013 and Rule 29(2) and 33A of the Companies (Incorporation) Rules 2014]

Refer instruction kit for filing the form

  • Company Details
  • Attachment & Declaration
  • Review & Submit

All fields marked in * are mandatory

Company Information

Company Information

Details of SRN and change of name

5 Particulars of filing Form MGT-14 with Registrar of Companies (RoC)

Details of members

7(a) Number of members present at the meeting where the special resolution was passed for change of name and number of shares held by them

(b) Number of members who voted in favour of change of name and number of shares held by them

(c) Number of members who voted against the change of name and number of shares held by them

(d) Details of members who abstained from voting and number of shares held by them

Attachments

Attachments

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    Declaration

    To the best of my knowledge and belief, the information given in this application and its attachments is correct and complete and company has obtained all the mandatory approvals from the concerned authorities and departments in respect of change of name of the company.

    The Company is not under default for payment or repayment of matured deposits or debentures or interest thereon.

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

    dated *

    to sign and submit this application.

    *To be digitally signed by

    *Designation

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

    Note: Attention is also drawn to provisions of section 448 and 449 of the Companies Act, 2013, which provide for punishment for false statement / certificate and punishment for false evidence respectively

    Your request for Form No. INC-24 has been submitted against SRN {SRN}.

    The filing status will be confirmed only after successful DSC verification and payment confirmation. The additional (delay) fee, as applicable, will be levied till the date payment is confirmed and acknowledgment is generated.

    The form INC-24 will be automatically downloaded, if not Click Download PDF for manual download.

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