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FORM No. CHG-8

Application to Central Government for extension of time for filing particulars of registration of satisfaction of charge OR for rectification of omission  or misstatement of any particular in respect of creation/ modification/ satisfaction of charge

[Pursuant to section 77(1) read with 87 of The Companies Act, 2013 and rule 12(2) 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

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

Charge Details

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          Declaration

          Declaration ( if applicant is company)

          I, 

          am authorised by the Board of Directors of the Company vide resolution no

          Dated

          to give this declaration and to sign and submit this application . Further, I

          1 the delay in filing the particulars of satisfaction or omission or misstatement of any particulars with respect to creation/modification/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 or omission or misstatement is rectified for satisfaction of charge ;

          3 the company has not created or modified any other charge(s) whatsoever on the assets of the company, since the creation / modification of the present charge

          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 is pending before any court of law for which condonation of delay for satisfaction of charge is being filed;

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

          To be digitally signed by

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

          Designation

          Declaration (if applicant is any person other than the company)

          I confirm that the delay in filing the particulars of satisfaction or omission or misstatement of any particulars with respect to creation/modification/ 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 and all of the information and particulars mentioned above are concisely and correctly stated.

          To be digitally signed by

          Charge Holder PAN

          To be digitally signed by

          ARC or assignee PAN

          To be digitally signed by

          Designation

          PAN

          Note: Attention is drawn to provisions of Section 447, section 448 and 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:

          eform Service request Number(SRN)

          eform filing date (DD/MM/YYYY)

          Digital signature of the authorizing officer

          This eForm is hereby approved

          This eForm is hereby rejected

          Date of signing (DD/MM/YYYY)

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          You have successfully submitted the form. Your Service Request Number is {srn}

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