Companies Act, 1956

Matters to be specified in prospectus and reports to be set out therein

PART I

I. General information :

(a) Name and address of registered office of the company.

(b) (i) Consent of the Central Government for the present issue and declaration of the Central Government about non-responsibility for financial soundness or correctness of statements.

(ii) Letter of intent / industrial license and declaration of the Central Government about non-responsibility for financial soundness or correctness of statements.

(c) Names of regional stock exchange and other stock exchanges where application made for listing of present issue.

(d) Provisions of sub-section (1) of section 68A of the Companies Act, relating to punishment for fictitious applications.

(e) Statement/declaration about refund of the issue if minimum subscription of 90% is not received within 90 days from closure of the issue.

(f) Declaration about the issue of allotment letters/refunds within a period of 10 weeks and interest in case of any delay in refund at the prescribed rate under section 73(2)/(2A).

(g) Date of opening of the issue.

Date of closing of the issue.

Date of earliest closing of the issue.

(h) Name and address of auditors and lead managers.

(i) Name and address of trustee under debenture trust deed (in case of debenture issue).

(j) Whether rating from CRISIL or any rating agency has been obtained for the proposed debenture/ preference shares issue.

If no rating has been obtained, this should be answered as " No ".

If " Yes " the rating should be indicated.

(k) Underwriting of the issue.

(Names and addresses of the underwriters and the amount underwritten by them.)

(Declaration by board of directors that the underwriters have sufficient resources to discharge their respective obligations.)

(l) a statement by the board of directors stating that -

(i) all monies received out of issue of shares or debentures to public shall be transferred to a separate bank account other than the bank account referred to in sub-section (3) of section 73;

(ii) details of all monies utilized out of issue referred to in sub-item(1) shall be disclosed under an appropriate separate head in the Balance Sheet of the company indicating the purpose for which such monies had been utilized; and

(iii) details of all unutilized monies out of issue of shares or debentures, if any, referred to in sub-item (i) shall be disclosed under an appropriate separate head in the Balance sheet of the company indicating the form in which such unutilized monies have been invested.

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