inc-12

Normal

Application History

linked filing to Form 3

standalone basis

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userId

Form No. INC-12

Application for grant of License to an existing company under Section 8

[Pursuant to section 8(5) of the Companies Act, 2013 and Rule 20 of the Companies (Incorporation) Rules, 2014]

Form language

English

Hindi

Refer instruction kit for filing the form

Form INC 12
Company Details
Attachment & Declaration
Form e-MOA
Company Details
Attachment & Declaration
Form e-AOA
Company Details
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-12. You are not required to attach the PDF of MOA & AOA in the Form.”

Company Information

1 *Corporate Identity Number (CIN)

Enter Company Name To find CIN/FCRN

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Company Name	CIN Number

1 (a) *Corporate Identity Number (CIN)

1 *Corporate Identity Number (CIN)

2(a) *Name of the Company

(b) *Address of the Registered Office of the company

3(a) *Company is

3(b) *Category

3(c) *Sub Category

3(d) *Whether the company is having share capital

4(a) Authorized capital of the company

4(b) Maximum number of members

4(c) Maximum number of members excluding present and past employees

5(a)(i) *Main division of industrial activity of the company

(ii) *Description of the main division

(b)(i) *Main division of industrial activity of the company being pursued or proposed to be done in pursuance of section 8

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

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Please select Primary NIC Code

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Sub Class	Description

(ii) *Description of the main division of industrial activity of the company being pursued or proposed to be done in pursuance of section 8

Director(s) / KMP (s) Details

6 *Enter the number of Directors

Particulars of the directors

Designation	Director identification number (DIN)	Name of the person	Name of the company or institution whose nominee the appointee is (Only in case of nominee director)
(a)	(b)	(c)	(d)

7 *Enter the number of key managerial personnel

Particulars of the key managerial personnel

Designation	Director identification number (DIN) or Income-tax permanent account number (PAN)	Name of the person	Membership number (in case of Company secretary)
(a)	(b)	(c)	(d)

8 (a) *Whether the Articles are entrenched

Yes

(If yes, entrenched Articles should be annexed thereto)

(b) Number of Articles to which provisions of entrenchment shall be applicable

Details of Articles to which provisions of entrenchment shall be applicable

Sr No	Article Number	Content
1

9 *Estimation of future income and expenditure for the next three years

Period	Estimated income (in INR)	Estimated expenditure (in INR)	Estimated surplus / deficit (in INR)	Remarks (Source of Income, Objects of Expenditure)
(a)	(b)	(c)	(d)	(e)

10 *Whether resolution passed in Board meeting or General Meeting for conversion

Board Meeting

General Meeting

(a) *Date of passing resolution (DD/MM/YYYY)

(b) *Mode of Resolution

(d) *Number of votes casted against

(e) *SRN of MGT-14

Saved Successfully

Attachments & Declaration

Attachments

(a) Approval/concurrence/NOC of the concerned authority/sectoral regulator, department or Ministry of the Central or State Government(s)

Saved Successfully

(b) *Statement showing in detail the assets and the liabilities of the company, as on the date of the preceding that date

Saved Successfully

(d) Optional attachment, if any

You have reached your max attachment limit.

Saved Successfully

Declaration

I *

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

dated*

declare that:

*All the requirements of Companies Act, 2013 and the Rules thereto made thereunder in respect of the subject matter of this form have been complied with.

*All the information given herein above is true, correct and complete including the attachments to this form and nothing material has been suppressed.

*The memorandum and articles of association have been drawn up in conformity with the provisions of Section 8 of the Companies Act, 2013 and Rules made thereunder relating to registration of the company under section 8 of the Act and matters precedent or incidental thereto have been compiled with.

*To be digitally signed by

*Designation

*Director identification number of the director; or DIN or PAN of the manager or CEO or CFO; or Membership number of the company secretary

Declaration by Practicing Professional

*The memorandum and articles of association have been drawn up in conformity with the provisions of section 8 of the Companies Act, 2013 and rules made thereunder; and

*All the requirements of Companies Act, 2013 and the rules made thereunder relating to registration of the company under section 8 of the Act and matters precedent or incidental thereto have been complied with further certify that:

*To be digitally signed by

Whether associate or fellow:

Membership number

Certificate of practice number

Permanent Account Number

Note: Attention is drawn to provisions of Section 7(5) and 7(6) which, inter-alia, provides that furnishing of any false or incorrect particulars of any information or suppression of any material information shall attract punishment for fraud under Section 447.

Attention is also 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)

Digital signature of the authorizing officer

This eForm is hereby approved

This eForm is hereby rejected

Date of signing (DD/MM/YYYY)

Saved Successfully

You have successfully submitted the form. Your Service Request Number is {SRN}

To proceed further with the process you need to affix the DSC of the authorised Company representative on the pdf of the generated form. To download the pdf, click Download PDF

Upload the DSC affixed pdf document for Form eAOA

The document has been successfully uploaded.

Digital Signature Verification failed. Please affix a valid DSC.

Upload the DSC affixed pdf document for Form eMOA

The document has been successfully uploaded.

Digital Signature Verification failed. Please affix a valid DSC.

Upload the DSC affixed pdf document for Form INC-12

The document has been successfully uploaded. You can now proceed with payments.

Digital Signature Verification failed. Please affix a valid DSC.

You have successfully submitted the form. Your Service Request Number is {srn}

To proceed further with the process you need to affix the DSC of the authorised Company representative on the pdf of the generated form. To download the pdf, click Download PDF

Upload the DSC affixed pdf document

The document has been successfully uploaded. You can now proceed with payment.

Digital Signature Verification failed. Please affix a valid DSC.

formId

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userId

integrationId

referenceNumber

srn

Path_for_PDFGeneration

formIntegrationId

formAttachList

Prefill Box

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add_addressCountry

add_addressPincode

add_addressArealocality

add_addressCity

add_addressDistrict

add_addressState

add_addressLongitude

add_addressLatitude

srnStatusVal

eMOA_formName

eMOA_referenceNumber

eAOA_formName

eAOA_referenceNumber

eAOA_integrationId

eMOA_integrationId

nicCodeFlag

srnNumberVal

v2SrnStatus

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Error Type	Error Message

NIC COde 1

NIC Code 1 Desc

NIC COde 2

NIC Code 2 Desc

NIC COde 3

NIC Code 3 Desc