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Companies Act, 1956 Sec 567 - Requirements for registration of joint-stock companies. Before the registration in pursuance of this Part of a joint-stock company, there shall be delivered to the Registrar the following documents:- (a) a list showing the names, addresses and occupations of all persons who on a day named in the list, not being more than six clear days before the day of registration, were members of the company, with the addition of the shares or stock held by them respectively, distinguishing, in cases where the shares are numbered, each share by its number; (b) a copy of any Act of Parliament or other Indian law, Act of Parliament of the United Kingdom, Royal Charter, Letters Patent, deed of settlement, deed of partnership or other instrument constituting or regulating the company; and (c) if the company is intended to be registered as a limited company, a statement specifying the following particulars:- (i) the nominal share capital of the company and the number of shares into which it is divided or the amount of stock of which it consists; (ii) the number of shares taken and the amount paid on each share; (iii) the name of the company, with the addition of the word "Limited" or "Private Limited" as the case may require, as the last word or words thereof; and (iv) in the case of a company intended to be registered as a company limited by guarantee, a copy of the resolution declaring the amount of the guarantee.    |
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