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Form No. CHG-4

Particulars for satisfaction of charge thereof

[Pursuant to section 82(1) of the Companies Act, 2013 and Rule 8(1) and 13 of the Companies (Registration of charges) Rules 2014]

Refer instruction kit for filing the form

  • Company Details
  • Attachment & Declaration
  • Review & Submit

All fields marked in * are mandatory

Entity's Details  
Entity's Details  

OR

1 *Corporate Identity Number (CIN) or Foreign Company Registration Number (FCRN)

1 *Corporate Identity Number (CIN) or Foreign Company Registration Number(FCRN)

3 *Date of satisfaction of charge in full

4(a) Whether the form is being filed

6 Particulars of the charge holder or ARC or assignee

(b) Particulars of creation of original charge and subsequent modifications

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      Dated

      to sign this form 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. I also declare that all the information given herein above is true, correct and complete and as per the attached charge instrument(s) or document(s) and nothing material has been suppressed.

      1 the delay in filing the particulars of satisfaction, was accidental or due to inadvertence or some other sufficient cause and are or is not of a nature to prejudice the position of the charge holder, shareholders or creditors of the company;

      2 no prejudice would be caused to the charge holder(s) or any other creditor(s) of the company, if the delay is condoned;

      3 the company has not created or modified any other charge(s) whatsoever on the assets of the company, since the satisfaction of the present charge, for which the application for condonation of delay is being filed;

      4 the company is carrying on the business as on the date of filing this application and no proceedings to wind-up the company have commenced or are pending against the company;

      5 there is no litigation proceedings pending before any court of law for which condonation of delay is being filed;

      6 the company has not applied for striking off the name of the company from the register of Registrar of Companies

      Declaration  

      To be digitally signed by   

      Director or manager or secretary or CEO or CFO or IRP/RP/Liquidator (In case of an Indian company), an Authorised representative (In case of a foreign company)

      Designation            

      DIN of the director; PAN of the manager or CEO or CFO or IRP/RP/Liquidator or Authorised representative ; or membership number of company secretary

      Declaration

      To be digitally signed by 

      Charge Holder(financial institute or bank or debenture holder etc..)

      PAN

      *Email ID

      To be digitally signed by

      ARC or assignee

      PAN

      Email ID

      To be digitally signed by

      Designation

      PAN 

      Email ID

      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/certified 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

      Whether associate or fellow:

      Membership number

      Certificate of  practice number

      Note: Attention is drawn to provisions of Section 447, Section 448 and Section 449 of the Companies Act, 2013 which provide for punishment for fraud, punishment for false statement/certificate and punishment for false evidence respectively.

      For Office use only:

      Digital signature of the authorizing officer

      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. 

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