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Form No. SH-7

Notice to Registrar of any alteration of share capital 

[Pursuant to section 64(1) of the Companies Act, 2013 and rule 15 of the Companies (Share Capital and Debentures) Rules, 2014]                

Refer instruction kit for filing the form

  • Company Details
  • Applicable table/fields
  • Redemption & Revised capital structure
  • 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-Sh-7. You are not required to attach the PDF of MOA & AOA in the Form.”

Company Information

Company Information

1. Company Information

1  Particulars of the company                                                                                                                                                                                                                     

 

OR

Share Capital details

2  Purpose of the form                                                                                                                                                                                              

3 In accordance with section 61(1) of the Companies Act, 2013, that by

Particulars 

No. of members

No. of shares held by them
Members present at meeting where the decision of alteration was taken
Members who voted in favour of the proposal
Members who voted against the proposal
Members who abstained from voting

4 The authorized share capital of the company has been increased from

Sr. No.

Purpose

Type of shares

Class of shares 

Nominal value per share (in INR)

Existing number of shares

Whether revision required

Additional number of shares

Revised number of shares

Existing total value

Revised total value

Total addition

Brief description of the conditions (e.g. voting rights, dividend rights, winding-up rights, etc.) subject to which new shares are proposed to be issued

 

5 The number of members in the company has been increased from

(a)

(b)

(c)
Existing
Revised
Difference (Addition)

6 (a) In accordance with sub-section (6) of section 62 of the Companies Act, 2013, the authorised share capital of the company has been

increased consequent upon an order number

dated

 of the

of

under sub-section 

(4) of section 62 for conversion of

7 Notice is hereby given that in accordance with section 61 of the Companies Act, 2013, that the company has on  

Applicable table/fields

Applicable table/fields

The below tables are applicable in case of consolidation/sub-division

8 (a) Capital structure before consolidation/sub-division

Type of share

Class of share

Number of shares

Before Or After

type of Impact

Purpose

Nominal value per share(in INR)

Total Amount of shares( in INR)

(b) Capital structure after consolidation/sub-division

Type of share 

Class of share 

Number of shares

Before Or After

type of Impact

Purpose

Nominal value per share( in INR)

Total Amount of shares( in INR)

(c) Whether consolidation results in changes in voting percentage of shareholders

The below table/fields are applicable in case of conversion

9 (a) Capital structure before conversion

Type of share 

Class of share

Number of shares

Nominal value per share( in INR)

Total Amount of shares( in INR)

(b) Capital structure after conversion

The below table/fields are applicable in case of re-conversion

10 (a) Capital structure before reconversion

(b) Capital structure after reconversion

Type of share 

Class of share

Number of shares

Nominal value per share( in INR)

Total Amount of shares( in INR)

The below table is applicable in case of cancellation

11 (a) Provide details of the class of shares cancelled

Type of share 

Class of share

Number of shares

Nominal value per share( in INR)

Total Amount of shares( in INR)

Redemption & Revised capital structure

Redemption & Revised capital structure

12 Redemption of redeemable preference shares

In accordance with section 55, by a resolution of the Board of Directors at the meeting held on

the 

company has redeemed redeemable preference shares, the particulars of which are as under.

i

Existing class of Preference shares to be redeemed 
Existing class of Preference shares to be redeemed
ii

Date of issue of series of shares
iii
Date on which shares were fully paid up
iv
Due date of redemption of shares
v
Actual date of redemption of shares
vi
Number of preference shares
vii
Face value of per share
viii
Carrying rate of dividend per share
ix
Total nominal value
x
Total premium paid on redemption, if any
xi
Amount payable on redemption (ix)+(x)
xii
Preference shares redeemed out of
xiii
Profits of the company
xiv
Proceeds out of fresh issue of shares

13 Existing capital structure before taking into consideration the changes vide points 4, 6, 7 and 12 above
Type of shares
Class of share
Existing Authorised Capital
Existing Issued Capital
Existing Subscribed Capital
Existing Paid up Capital
Number of shares
Nominal value per share (in INR)
Total Amount of share capital (in INR)
No of shares
Nominal value per share (in INR)
Total Amount of share capital (in INR)
No of shares
Nominal value per share (in INR)
Total Amount of share capital (in INR)
No of shares
Nominal value per share (in INR)
Total Amount of share capital (in INR)

14 Revised capital structure after taking into consideration the changes vide points 4, 6, 7 and 13 above
Type of shares
Class of share
Revised Authorised Capital
Revised Issued Capital
Revised Subscribed Capital
Revised Paid up Capital
Number of shares
Nominal value per share (in INR)
Total Amount of share capital (in INR)
No of shares
Nominal value per share (in INR)
Total Amount of share capital (in INR)
No of shares
Nominal value per share (in INR)
Total Amount of share capital (in INR)
No of shares
Nominal value per share (in INR)
Total Amount of share capital (in INR)

Type of share

Class of share

Existing Authorized Capital

Revised Authorized Capital

Subscribed

Issued

Paid up
Number of shares
Nominal value per share
Total
No of shares
Nominal value per share
Total
No of shares
Nominal value per share
Total
No of shares
Nominal value per share
Total
No of shares
Nominal value per share
Total

17 Particulars of payment of stamp duty (Refer instruction kit for details before filling the particulars)

(b) Details of stamp duty to be paid electronically through MCA21 system

Attachments

Attachment & Declaration

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        Declaration by the Company

        I*

        , a*

        of the company declare that all the the requirements of Companies Act,

        2013 and the rules made thereunder have been complied with. I am authorized by the Board of Directors to give this declaration and to sign and submit this form. It is further declared and verified that:

        1. Whatever is stated in this form and in the attachments thereto is true, correct and complete and no information material to the subject matter of this form has been suppressed or concealed and is as per the original records maintained by the promoters subscribing to the Memorandum of Association and Articles of Association.

        2. All the required attachments have been completely, correctly and legibly attached to this form.

        3. I further declare that the company has paid correct stamp duty as per applicable Stamp Act

        4. In case of redemption of preference shares out of profits of the company, amount equal to nominal amount of the shares to be redeemed has been transferred to Capital Redemption Reserve"

        *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:

        i. 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;

        ii. All the required attachments have been completely and legibly attached to this form.

        To be digitally signed by

        Membership number or 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.

        This eForm has been taken on file maintained by the registrar of companies through electronic mode and on the basis of statement of correctness given by the company.

        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

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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

          Upload the DSC affixed pdf document for Form eAOA

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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 SH-7

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