INC-22 - Notice of situation of registered office

Form No. INC-22

Notice of situation or change of situation of registered office

[Pursuant to section 12(2)&(4) of The Companies Act, 2013 and Rule 25 and 27 of The Companies(Incorporation) Rules, 2014]

Form language

English

Hindi

Refer instruction kit for filing the form

Company Details
Attachment & Declaration
Review & Submit

All fields marked in * are mandatory.

Company Details

1. Company Information

Particulars of the company

(a)*Corporate Identity Number (CIN)

Enter Company Name to find CIN

Search Result: match ""

Company Name	CIN Number

Company Name	CIN Number

(a) *Corporate Identity Number (CIN) of the Company

(b) *Name of the company

(d) *Email ID of the company

Return Details

2 *Purpose of filing of form

3 (a)*Have you filed MGT-14?

Yes

(a) (i)If yes, enter service request number (SRN) of Form MGT-14

Click here to file form MGT-14

(b)*Have you filed INC-28?

Yes

(b)(i)If yes,enter service request number(SRN) of Form INC-28

Click here to file form INC-28

4 Notice is hereby given that

(a) *The address of the registered office of the company is situated w.e.f

*Address Line 1

Address Line 2

*Country

*Pin code/Zip code

*Area/Locality

*Area/locality

*City

District

*State/UT

*Longitude

*Latitude

5 Name of office of Proposed RoC or new RoC

Attachments

(a) *Proof of Registered Office address (Conveyance/Lease deed/Rent Agreement etc. along with the rent receipts) along with standard NOC in case of Leased or rented property

(b)*Copies of the utility bills (not older than two months)

(c) *Photograph of Registered Office showing external building and inside office also showing therein at least one director/ KMP who has affixed his/her Digital Signature to this form.

(d) Optional attachment(s), if any

You have reached your max attachment limit.

Declaration

I *

a person named in the articles as a

of the company have been authorised by the Board of

Directors of the Company vide resolution no

dated*

to sign this form and declare that

All the requirements of the 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

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.

It is hereby further certified that

having Membership number

and certificate of practice no

certifying this form has been duly engaged for this purpose.

*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 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;

3. I further declare that I have personally visited the registered office given in the form at the address mentioned herein above and verified that the said registered office of the company is functioning for the business purposes of the company.

To be digitally signed by

Category

Chartered accountant (in whole time practice)

Cost accountant(in whole time practice)

Company secretary(in whole time practice)

Whether

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.

You have successfully Submitted the form. Your Service 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 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