Form No. MSC-4

Application for seeking status of active

[Pursuant to sub-section (5) of section 455 of The Companies Act, 2013 read with rule 8 of The Companies (Miscellaneous) Rules, 2014]

  • Company details
  • Attachment & Declaration
  • Review & Submit

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Company Information 

Company Information 

OR

Compliance related details 

SRN Details

Other Details

6 *I

do hereby apply for changing the status of the Company from Dormant to Active as per the provisions of sub- section (5) of section 455 of the Companies Act, 2013

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    Declaration

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

     dated *

    to sign this 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 complied with. It is further declared that all the required attachments have been completely, correctly and legibly attached to this form. 

    *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

    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.

    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:

    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.

    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

      The required DSCs are not affixed.