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Form No. MGT-14

Filing of Resolutions and agreements to the Registrar

[Pursuant to 117(1) of The Companies Act, 2013 and Rule 24 of The Companies (Management and Administration) Rules, 2014]

Refer instruction kit for filing the form

  • Form MGT-14
  • Company Details
  • Attachment & Declaration
  • Review & Submit

All fields marked in  * are mandatory

1.“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-MGT-14, if you choose any of the following purposes. You are not required to attach the PDF of MOA & AOA in the Form.”

(i) Change of address of registered office resulting in change in State within the jurisdiction of same RoC or outside the jurisdiction of existing RoC

(ii) Alteration in Memorandum of Association except in case of change in name, registered office, object clause or change in authorized share capital

(iii) Alteration in memorandum for change in name

(iv) Alteration in object clause

(v) Entrenchment of Articles

(vi) Alteration of Articles

(vii) Alteration in memorandum for change in name

2. “If you are choosing any of the purpose mentioned above, you cannot choose any other purpose along with the same”.

Company Information  
Company Information

OR

Type and details of resolution

3 *Registration of

Information about resolution  

6 Number of resolution(s) for which the form is being filed

I. Details of the resolution

a (i) Purpose of passing the resolution

Purpose of filing (Alteration in object Clause)

7  (a) Is there any change in the industrial activity of the company  

(b) Search and select industry sub-class

The tag marked ‘Check’ is considered as the primary NIC code.

(c) Main Sub-class of industrial activity of the company

(d) Description of the main sub-class

8 Provide the following details of liquidation

(c) Details of Liquidator

(vi) Address

9 Details of agreement

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Attachments
Attachments
  1. *Copy(s) of resolution(s) along with copy of explanatory statement under section 102
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    2 *Copy of agreement

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      3 Optional attachment(s) - if any

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        Declaration

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

        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 further declare 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 company.

        2 All the required attachments have been completely and legibly attached to this form. It is also certified that copy of the resolution(s) or agreement(s) filed herewith is or are a true copy(s) of the original.

        3 Any application, writ petition or suit had not been filed regarding the matter in respect of which this petition/application has been made, before any court of law or any other authority or any other Bench or the Board and not any such application, writ petition or suit is pending before any of them.

        I further declare that ……

        “The amendments done in Articles of Association (‘AoA’) and / or Memorandum of Association (‘MoA’) are restricted to the purpose(s) selected in the form above.

        *To be digitally signed by

        *Designation

        *Name of Director/ Manager/ Secretary/Company Secretary/CEO/CFO/ IRP/RP/liquidator

        *Director identification number of the director; or DIN or PAN of the manager or CEO or CFO or Interim Resolution Professional (IRP) or Resolution Professional (RP) or Liquidator; 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 here by 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 verify 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

        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.

        For office use only

        Digital signature of the authorizing officer

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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

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