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Form No. STK-2

Application by company to ROC for removing its name from register of companies

[Pursuant to Section 248(2) of the Companies Act, 2013 and Rule 4(1) of the Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016]

Refer instruction kit for filing the form

  • Entity details
  • Director Details
  • Attachment & Declaration
  • Review & Submit

All fields marked in * are mandatory

Entity details

Entity details

OR

The Industrial activity Code/NIC Code of your Company indicates that you may be required to take NoC from sectoral regulators like RBI, SEBI, IRDAI etc. for closure of business. If you still wish to continue, say ‘No', however, please note that the application shall be approved only after due verification by MCA.

6 *Brief description of main objects of the company as per Memorandum of Association (MOA)

7 Details of director(s), Managing Director, Manager, Secretary, CEO or CFO of the company

7 Details of director(s), Managing Director, Manager, Secretary, CEO or CFO of the company

* Number of director(s), Managing Director, manager, secretary, CEO or CFO (In case of director or Managing Director, enter Director Identification Number (DIN). Otherwise provide Income tax-permanent account number (Income tax- PAN) or passport number)

(d) Present residential address

(b) Details in respect of pending litigation

S. No.

(I) *Act under which litigation is pending

(ii) *Name of the authority before which it is pending

(iii) *Case number

(iv) *Subject matter

1.

Declaration

Declaration

9 I,* 

son/daughter of*

MD/Director of* 

hereby make this application for removing the name of the company from the register of companies under section 248 of the Act and declare that:

(i) I have been authorized by the Board of Directors’ resolution No.* 

dated*

to sign and submit this application for removal of name of the company from the register of companies;

(ii) The application has been in accordance with the conditions mentioned under sub-section (1) and (2) of section 248 and sub-section (1) of section 249;

(iii) There is no inspection or investigation ordered and carried out or yet to be carried out or being carried out against the company and where inspection or investigation have been carried out, no prosecution is pending in any court arising out of such inspection or investigation;

(iv) The company is neither having any public deposits which are outstanding nor the company is in default in its repayment or interest thereon;

(v) The company does not have any outstanding loans, secured or unsecured;

(vi) The company does not have any dues towards income tax, VAT, excise duty, GST, service tax or any other tax or duty, by whatever name called, payable to the Central or any State Government, statutory authority or local authority.

(vii) All the other liabilities of the company have been settled or discharged or extinguished;

(viii)All the requirements of the Act and rules made there under relating to removing the name of the company from the register of companies and matters incidental or supplemental thereto have been complied with;

(ix) To the best of my knowledge and belief, the information given in this application and its attachments is correct and complete

(x) The requisite fees would be paid

(xi) Consent of seventy-five percent members in terms of paid-up share capital has been obtained

10. I/we understand that I/We shall be liable for punishment as provided under section 251 of the Companies Act, 2013 if the application is found to be fraudulent at any stage within the meaning of section 251 read with sections 248 and 249 of the Companies Act, 2013.

Attachments

(a)*A statement of accounts showing the assets and liabilities of the Company made up to a day, not more than thirty day before the date of application in STK-8.

    The Statement Of Accounts Showing The Assets And Liabilities Of The Company Attached To The Form In Excel Is Made Up To A Day, Not More Than Thirty Days Before The Date Of Application

    *Membership Number/Certificate of Practice Number

              You have reached your max attachment limit.

              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 relevant to this form and I have verified the above particulars (including attachment(s)) from the original records maintained by the Company/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.

              *Note: Attention is also drawn to provision of section 449 which provides for  punishment for false evidence.

              For office use only:

              Digital signature of the authorizing officer

              This e-form is hereby approved

              This e-form is hereby rejected

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