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Form No. INC-27

Conversion of public company into private company or private company into public company and Conversion of Unlimited Liability Company into a Company Limited by shares or guarantee or conversion of guarantee company into a company limited by shares

[Pursuant to section 14 and 18 of the Companies Act, 2013 and Rule 33, Rule 37 and Rule 39 of the Companies (Incorporation) Rules, 2014]

Refer instruction kit for filing the form

  • Form INC 27
  • 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-27.
You are not required to attach the PDF of MOA & AOA in the Form.”

Entity’s details

Entity's details

or

5. *Particulars of filing Form MGT-14 with Registrar of Companies (ROC)

6. Particulars of the order of Central Government

9 Particulars of Creditors and Debenture Holders

S. No.

 

(i)

Name of the Creditor / Debenture Holder

(ii)

Type 

 

(iii)

Address

 

(iv)

Amount Due

 

(v)

Remarks (Nature of Debt / Claim / Liability)

(vi)
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          Declaration

          I have been authorized by the board of directors’ resolution number*

          dated *

          to sign and submit this application. I, further, declare the following:

          *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

          Declarations under rule 37

          To be digitally signed by

          Designation

          Director identification number of the director

          To be digitally signed by

          Designation

          Director identification number of the director

          Declaration and Certification by Professional

          I*

          member of*

          having office at*

          who is engaged in the conversion of the company, declare that I have been duly engaged for the purpose of certification of this form. It is hereby also 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/certified records maintained by the 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;

          (i) The company is eligible for conversion and does not attract any disqualification as specified under rule 8 of the Companies (Incorporation ) Rules, 2014, and

          (ii) All the requirements of Companies Act, 2013 and the rules made thereunder relating to conversion of the company from unlimited liability to limited liability and matters precedent or incidental thereto have been complied with. 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;

          (iii) I have opened all the attachments to this form and have verified these to be as per requirements, complete and legible;

          (iv) It is understood that I shall be liable for action under Section 448 of the Companies Act, 2013 for wrong certification, if any found at any stage.

          *To be digitally signed by

          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.

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            Upload the DSC affixed pdf document for Form eMOA

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              Upload the DSC affixed pdf document for Form INC-27

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                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

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

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