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Form No. INC-18

Application to Regional Director for conversion of section 8 company into company of any other kind 

[Pursuant to section 8(4)(ii) of The Companies Act, 2013 and Rule 21(4) of The Companies Rules, 2014]

Refer instruction kit for filing the form

  • Form INC-18
  • Company Details
  • Attachment & Declaration
  • Review & Submit
 Entity's Details    

All fields marked in * are mandatory

“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-INC-18. You are not required to attach the PDF of MOA & AOA in the Form.”

Entity's Details

OR

1(a). *Corporate identification number of the company (CIN)

1(a). *Corporate identification number of the company (CIN)

3 *License number issued to the Company under Section 8

6 (a) *Main division of industrial activity of the company being proposed to be pursued after the propose conversion

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

(b) *Description of the main division of industrial activity of the company being proposed to be pursued after the proposed conversion

7 *Detailed reason for conversion into any other kind of company

8 *SRN of Form MGT-14

9 (a) *Whether the company is regulated under a Special Act or has obtained any special  status/ privilege as mentioned in rule 22(5) or has been regulated by any sectoral regulators? 

(Where yes is chosen,copy of approval to be mandatorily attached)

(c) Please furnish the details below for each regulator:

S. No

Name of the regulatory body

Date of obtaining 'No Objection Certificate(NOC)' / letter of concurrence

Serial Number of such NOC / letter of concurrence

   

(i)

(ii)

(iii)
1

10 (a) *Number of existing director(s) and key managerial personnel

(b) *Particulars of exiting director(s) and key managerial personnel

(i) *DIN or Income Tax PAN

(ii) *Name

(iii) *Designation

11. *Whether the company has acquired any immovable property through lease or otherwise from any Government or authority or body corporate or person since incorporation at concessional rate or free of cost

(If yes, attach proof of payment of differential amount as per rules)

12 (a) *Whether company has received any donation and/or grant/benefits from any person or authority since incorporation

(b) Please provide the details of such donation and/or grant/benefits:

S. No

Category of source of such donation

Aggregate amount  / notional value of benefit recieved from the selected source (in INR)

Remarks

(i)

(ii)

(iii)

(iv)
1

13 *Whether there is any surplus amount after payment of dues to be transferred to IEPF as per applicable rule

If yes, mention the amount to be so transferred

15   I *

the Director of the company hereby confirm that:

(a) The conversion is not being sought with the object of depriving the creditors of their dues or to cause loss or prejudice to any person.

(b) No portion of the income or property of the company has been paid or transferred directly or indirectly by way of dividend or bonus or otherwise to persons who are or have been members or promoters  of the company or to any one or more of them or to any persons claiming through any one or more of them.

(c) I/We shall be liable under section 448 of the Act and under relevant provision of the Indian Penal Code,1860 and any other law as applicable, if any statement in this application is found to be false or any fact in any material particular is found to be omitted.

 Attachments    
Attachments

(a) *Statement of assets and liabilities of the company, as on the date not earlier than thirty  days of that date duly certified by the auditor

    (b) Copy of approval from concerned authorities

      (c) Proof of payment of differential amount

        (d) NOC from all the creditors

           (e) Optional attachment(s) - if any

            You have reached your max attachment limit.
            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 Comapnies Act, 2013 and the rules made thereunder in respect of the subject 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.

            * To be digitally signed by

             *Director 

             *DIN of the director 

            Declaration and Certification by Professional

            *It is hereby certified that I have gone through the provisions of the Companies Act, 2013 and rules made thereunder for the subject matter of this form and matters incidental thereto and found them to be true , correct and complete and no information material to this form has been supressed. 

            * 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.

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