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Companies Act, 1956 TABLE F FORM OF STATEMENT TO BE PUBLISHED BY LIMITED BANKING COMPANIES, INSURANCE COMPANIES AND DEPOSIT, PROVIDENT OR BENEFIT SOCIETIES The share capital of the company is Rs. .......... divided into.......... shares of Rs. ....... each. The number of shares issued is.......... Calls to the amount of Rs. ........ per share have been made, under which the sum of Rs. ........... has been received. The liabilities of the company on the thirty-first day of December (or thirtieth day of June) were :- Debts owing to sundry persons by the company : Under decree, Rs. ...................................... On mortgages or bonds, Rs. ...................................... On notes, bills or hundis, Rs. ..................................... On other contracts, Rs. ..................................... On estimated liabilities. Rs. ..................................... The assets of the company on that day were : Government securities [stating them], Rs. ................................... Bills of exchange, hundis, and promissory notes, Rs. ................................... Cash at the bankers, Rs. ................................... Other securities, Rs. ................................... Note : If the company has no capital divided into shares, the portion of the statement relating to capital and shares must be omitted.    |
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