GNL-2 - Submission of documents with the Registrar

Form No. GNL-2

Form for submission of documents with the Registrar

[Pursuant to the rule 12(2) of the Companies (Registration Offices and Fees) 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

Company’s details

1(a) Corporate Identification Number (CIN)

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

Enter Company Name To find CIN

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Company Name	CIN Number

1(b) *Name of the company

1(c) *Address of the registered office of the company

1(d) *Email id

*Address Line 1

Address Line 2

*Country

*Pin Code/Zip code

*Area/Locality

*City

*District

*State

*Latitude

*Longitude

eventDate

Purpose of the form

Advertisement Inviting Deposits

3(a)Expected date of issue of Advertisement

This date should not be less than the actual dates since validation would be done when filling is done in form DPT-3

(b)Expected opening date of Acceptance of Deposits

(c)Expected date of expiry of validity of advertisement or circular

References

4(a) *Act under which the document is being filed

4(b) *Section(s) of the Companies Act, 2013 or the Companies Act, 1956 or Insolvency and Bankruptcy Code 2016, under which the document is being filed

4(b)(i) Section(s) of the Companies Act, 2013 under which the document is being filed

4(b)(ii) *Section(s) of the Companies Act, 1956 under which the document is being filed

4(b)(iii) *Section(s) of the Insolvency and Bankruptcy Code, 2016 under which the document is being filed

Special Resolution Details

5(a) *Service request number of Form MGT-14

5(b) *Date of passing special (SR) or ordinary resolution (OR) (DD/MM/YYYY)

6.(a) *Date of event

6(b)Date of declaration by majority of directors

Date of Incorporation (Hidden Field)

Attachments

7(a)Copy of prospectus

7(b)Copy of red herring prospectus

7(c) *Circular or Circular in the form of Advertisement inviting Deposits in DPT-1

7(d)Private placement offer letter or record of private placement offer letter to be kept by the company

7(e)Form 149 of the Companies (Court) Rules, 1959

7(f)Form 152 of the Companies (Court) Rules, 1959

7(g)Form 153 of the Companies (Court) Rules, 1959

7(h)Form 154 of the Companies (Court) Rules, 1959

7(i)Form 156 of the Companies (Court) Rules, 1959

7(j)Form 157 of the Companies (Court) Rules, 1959

7(k)Form 158 of the Companies (Court) Rules, 1959

7(l)Form 159 of the Companies (Court) Rules, 1959

7(m) *Final Report on Completion of liquidation process by Liquidator

7(n)Any other relevant document

7(o) Audited financial statements and record of business operations of the company for the previous two years or for the period since its incorporation, whichever is later

7(p)A report of the valuation of the assets of the company, if any, prepared by a Registered Valuer

7(q)Affidavit under section 59 of the Insolvency and Bankruptcy Code, 2016

7(r)Optional attachment(s), if any.

You have reached your max attachment limit.

Verification

To the best of my knowledge and belief, the information given in this form and its attachments is correct and complete.

I have been authorised by the board of directors' resolution dated

(DD/MM/YYYY) to sign and submit this form

To be digitally signed by

Particulars of the person signing and submitting the form

Name

Capacity-Director or manager or secretary or CEO/CFO or IRP/RP/Liquidator of the company

Designation

Director identification number of the director or membership number of the secretary or DIN/PAN of the Manager/CEO/CFO/IRP/RP/Liquidator

DIN/PAN of the Manager/CEO/CFO/IRP/RP/Liquidator

Verification

To the best of my/our knowledge and belief, the information given in this form and its attachments is correct and complete. I am/ We are duly authorised to sign and submit this form.

*To be digitally signed by

*Liquidators of the Company

Note: Attention is drawn to provisions of section 448 and 449 which provide for punishment for false statement and punishment for false evidence respectively.

For Office Use Only

*Eform Service Request Number (SRN)

*Eform Filing Date

This e-form is hereby registered

Digital signature of the authorizing officer

*Date of signing

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