MSC-3 - Return of dormant companies

Form No. MSC-3

Return of dormant company

[Pursuant to sub-section (5) of section 455 of the Companies Act, 2013 read with rule 7 and 8 of the Companies (Miscellaneous) Rules, 2014]

Form Language

English

Hindi

Refer instruction kit for filing the form

Company Information
Attachment & Declaration
Review & Submit

All fields marked in * are mandatory

Company Information

(a) *Limited Liability Partnership Identification number (LLPIN)

1 *Corporate Identity Number (CIN)

Enter Company Name To find CIN

Search Result: match ""

Company Name	CIN Number

2 (a) *Name of the company

(b). *Registered office address

Hidden Addressline 1

Hidden Addressline 2

Hidden Country

Hidden Pincode

Hidden Area Locality

Hidden City

Hidden District

Hidden State

Hidden Latitude

3 *Date of issue of certificate of dormant company (DD/MM/YYYY)

4. *Brief particulars of the principal business activities of the company

5 *Financial year end date to which this return relates (DD/MM/YYYY)

Text Box

Board Meeting details

6.(a) Particulars of the Board meeting(s) held

Hidden Longitude

S.No.	Date of meeting (DD/MM/YYYY)	Total number of Directors as on the date of meeting	Total number of Directors present in the date of meeting
(b)	(c)	(d)	(e)

boardMeetingDetail

Director details

7(i). Details of directors and Key managerial personnel as on the closure of financial year

(a). *Number of Directors and Key managerial personnel (who is not director) as on the financial year end date

Sr. No.	Name	DIN/PAN	Designation	Number of equity share(s) held	Date of cessation (after closure of financial year: If any) (DD/MM/YYYY)
1.	(b)	(c)	(d)	(e)	(f)

7(ii).Particulars of change in director(s) and Key managerial personnel during the year

(a). *Number of Directors and Key managerial personnel change during the financial year

Sr. No.	Name	DIN/PAN	Designation at the beginning/during the financial year	Date of appointment/ change in designation/ cessation (DD/MM/YYYY)	Nature of change (Appointment/ Change in designation/ Cessation)
1.	(b)	(c)	(d)	(e)	(f)
1.

directorListTableHidden

Other details

8. Statement of transactions other than significant accounting transactions; if any

8(a). Payments for maintenance of its office and records

8(b). Payments made to fulfill the requirements of the Act

8(c). Payment of fees to Registrar

9. Break-up of paid-up share capital

Types of Shares

Equity Shares

Preference Shares


*Number of class in Equity shares
*Number of class in Preference shares

For equity shares, please fill below fields

Class of Shares	Number of shares	Total Nominal Amount	Total Paid-up amount	Total Premium
Equity shares
*At the beginning of the year
*Increase during the year
(i) *Public Issue
(ii)*Rights Issue
(iii)*Bonus Issue
(iv)*Private placement/Preferential Allotment
(v) *ESOPs
(vi)*Sweat Equity shares allotted
(vii)*Conversion of preference shares
(viii) *Conversion of Debentures
(ix) *GDRs/ADRs
(x) Others specify
*Decrease during the year
(i) *Buy back of shares
(ii) *Shares Forfeited
(iii) *Reduction of share capital
(iv) Others specify
*At the end of the year

For preference shares, please fill below fields

Class of Shares	Number of shares	Total Nominal Amount	Total Paid-up amount	Total Premium
Preference Shares
*At the beginning of the year
*Increase during the year
(i) *Issue of shares
(ii) *Re-issue of fortifies shares
(iii) Others, specify
*Decrease during the year
(i) *Redemption of shares
(ii) *Shares Forfeited
(iii) *Reduction of share capita
(iv) Others,specify
*At the end of the year

shareCapitalTemp

Other details

10. *Particulars of the annual fee (Amount in Rupees)(Enter the amount to be paid along with this form)

11(a). Whether any significant transaction is carried out during the year

Yes

11(b). If yes, brief

Share Holding Details

12. Shareholding pattern of the company

S No.	Category of share holders	Percentage as on(DD/MM/YYYY)	Percentage as on (DD/MM/YYYY)
1.	Government (Central and State)
2.	Government Companies
3.	Public financial institutions
4.	Nationalized or other bank(s)
5.	Mutual Funds
6.	Venture Capital
7.	Foreign holdings (Foreign Institutional Investors,Foreign companies, Non-resident Indians,Foreign financial institutions or Overseas corporate bodies)
8.	Bodies Corporate (not mentioned above)
9.	Directors or relatives of directors
10.	Other top fifty shareholders (other than mentioned above)
11.	Others
12.	Total
	Total number of shareholders

required Check

shareHoldingDetailsTableHidden

Attachments

(a) *Duly audited statement of financial position

(b) Optional attachment(s), if any

You have reached your max attachment limit.

Declaration*

I am authorised by the Board of Directors of the Company vide resolution no.*

dated

to sign this Form and declare that all the requirements of the Companies Act, the rules made

thereunder in respect of the subject matter of this form and matters incidental thereto have been compiled with. It is further declared that all the required attachments have been completely, correctly and legibly attached to this form.

*The status of the Company continues to be a Dormant Company under Section 455(1) of the Act as on date.

*To be digitally signed by

*Designation

(Director/Manager/ Company Secretary/CFO/CEO)

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. This 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

Chartered Accountant (in whole-time practice)

Cost Accountant (in whole-time practice)

Company Secretary (in whole-time practice)

Whether associate or fellow:

Associate

Fellow

Membership number

Certificate of practice number

declarationStrRes

certificateByStrREs

Note: Attention is drawn to provisions of section 447 read with 448 and 449 of the Companies Act, 2013 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.