Companies Unpaid Dividend (Transfer to General Revenue Account of The Central Government) Rules, 1978

FORM No. I: Statement of unpaid or unclaimed dividend and interest thereon transferred to general revenue account of the Central Government

[See rule 4]

THE COMPANIES ACT, 1956

 

Registration No ___________

Nominal capital Rs._______

                                                          [Pursuant to section 205A(6)]

1. Name of the company and address of its registered office.

2. Date of payment from the Company's Unpaid Dividend Account in the _____ to Punjab National Bank for credit to Central Government.

3. Particulars of the Challana under which paid into Punjab National Bank.

4. Financial year to which the dividend relates.

 

Sl. No.	Folio in register ledger containing particulars	Name of the member to whom the amount of dividend is due (to be given in alphabetical order)	Last known address of the person(s) entitled to receive the amount	No. of shares held		Particulars of dividends	Amount due	Interest thereon, if any	Total amount due unpaid as per the company’s unpaid dividend account in _____ (Name of the Scheduled Bank) and the date of payment into the Punjab National Bank			Details of payment (Entries to be made by Registrar as and when payment is made by him)
				Equity	Preference	Date of declaration	Date of transfer to Unpaid Dividend Account	On equity shares	On prefe-rence shares
1	2	3	4	5	6	7	8	9	10	11	12	13

 

Certified that whole of the amount remaining unpaid or unclaimed for a period of three years from the date of transfer to the special account under sub-sections (1) and (2) of section 205A has been transferred to the General Revenue Account of the Central Government.

Total amount Rs. ____________

(Sd.)  

1.Secretary   

2. Director      

3. Director      

 

Dated this day _________ of _______ 19 ________

·         To be signed by Secretary and one Director or at least by two Directors.

Back

Index

Next