The Joint-stock Companies Act, 1857
Table D
Table of Fees
|
Rs. |
A. |
P. |
| For Registration of a Company whose nominal capital does not exceed 10,000 Rupees............. |
50 |
0 |
0 |
| For every 10,000 Rupees of nominal capital, or part of 10,000 Rupees, after the first 10,000 Rupees, and up to 10,00,000 Rupees, an additional fee of................ |
2 |
8 |
0 |
| For every 10,000 Rupees, or part of 10,000 Rupees, after the first 10,00,000 Rupees, an additional fee of.......... |
0 |
8 |
0 |
| 0 For Registration of any increase in the Capital of a Company, for every 10,0000 Rupees, or part of 10,000 Rupees, up to 10,00,00 Rupees in the whole............ |
2 |
8 |
0 |
| For every 10,000 Rupees, or part of 10,000 Rupees, beyond the first 10,00,000 Rupees, an additional fee of........ |
0 |
8 |
0 |
| For registering any document hereby required or authorized to be registered other than the Memorandum of Association, a fee of..... |
2 |
8 |
0 |
| For making a record of any fact hereby authorized or required to be recorded by the Registrar of Companies, a fee of..... |
2 |
8 |
0 |
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