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Companies Act, 1956 SCHEDULE X (See sections 574 and 611) Table of fees to be paid to the Registrar Amount of fees to be paid Rs I. In respect of a company having a share capital : 1. For registration of a company whose nominal share capital does not exceed Rs.1,00,000 4,000 2. For registration of a company whose nominal share capital exceeds Rs.1,00,000, the above fee of Rs.4,000 with the following additional fees regulated according to the amount of nominal capital:- (a) for every Rs.10,000 of nominal share capital or part of Rs.10,000 after the first Rs.1,00,000 up to Rs.5,00,000 300 (b) for every Rs.10,000 of nominal share capital or part of Rs.10,000 after the first Rs.5,00,000 up to Rs.50,00,000 200 (c) for every Rs.10,000 of nominal share capital or part of Rs10,000 after the first Rs.50,00,000 up to Rs1 crore 100 (d) for every Rs.10,000 of nominal share capital or part of Rs.10,000 after the first Rs1 crore 50 Provided that where the additional fees, regulated according to the amount of the nominal capital of a company, exceeds a sum of rupees two crores, the total amount of additional fees payable for the registration of such company shall not, in any case, exceed rupees two crores. 3. For filing a notice of any increase in the nominal share capital of a company, the difference between the fees payable on the increased share capital on the date of filing the notice for registration of company and the fees payable on existing authorized capital, at the rates prevailing on the date of filing the notice. 4. For registration of any existing company, except such companies as are by this Act exempted from payment of fees in respect of registration under this Act, the same fee is charged for registering a new company. 5. For filing, registering or recording any document by this Act required or authorized to be filed, registered or recorded - (a) in respect of a company having a nominal share capital of less than Rs.1,00,000. 100 (b) in respect of a company having a nominal share capital of Rs.1,00,000 or more but less than Rs.5,00,000 200 (c) in respect of a company having a nominal share capital of Rs.5,00,000 or more but less than Rs.25,00,000 300 (d) in respect of a company having a nominal share capital of Rs.25,00,000 or more 500 6. For making a record of or registering any fact by this Act required or authorized to be recorded or registered by the Registrar - (a) in respect of a company having a nominal share capital of less than Rs.1,00,000 100 (b) in respect of a company having a nominal share capital of Rs.1,00,000 or more but less than Rs.5,00,000 200 (c) in respect of a company having a nominal share capital of Rs.5,00,000 or more but less than Rs.25,00,000 300 (d) in respect of a company having a nominal share capital of Rs.25,00,000 or more 500 II. In respect of a company not having a share capital: 7. For registration of a company whose number of members as stated in the articles of association, does not exceed 20 1,000 8. For registration of a company whose number of members as stated in the articles of association, exceeds 20 but does not exceed 100 2,500 9. For registration of a company whose number of members as stated in the articles of association, exceeds 100 but is not stated to be unlimited, the above fee of Rs.2,500 with an additional Rs.10 for every 50 members, or less number than 50 members, after the first 100. 10. For registration of a company in which the number of members is stated in the articles of association to be unlimited. 5,000 11. For registration of any increase in the number of members made after the registration of the company, the same fees as would have been payable in respect of such increase, if such increase had been stated in the articles of association at the time of registration: Provided that no company shall be liable to pay on the whole a greater fee than Rs.5,000 in respect of its number of members, taking into account the fee paid on the first registration of the company. 12. For registration of any existing company except such companies as are by this Act exempted from payment of fees in respect of registration under this Act, the same fee as is charged for registering a new company. 13. For filing or registering any document by this Act required or authorized to be filed or registered with the Registrar. 50 14. For making a record of or registering any fact by this Act required or authorized to be recorded or registered by the Registrar. 50    |
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