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REGISTRATION OF COMPANIES (AMENDMENT) ACT SIKKIM, 2007
REGISTRATION OF COMPANIES (AMENDMENT) ACT SIKKIM, 2007
ACT NO. 13 OF 2007
AN ACT
Further to amend the Registration of Companies Act Sikkim, 1961
Be it enacted by the Legislature of Sikkim in the Forty-eighth Year of the Republic of India.
Short title and commencement
1. (1) This Act may be called the Registration of Companies (Amendment) Act Sikkim, 2007
(2) It shall come into force at once.
Amendment of Section 2
2. In the Registration of Companies Act Sikkim, 1961, after clause (d) of sub Section (ii) of Section 2, the following shall be inserted, namely:-
“(e) Notwithstanding anything contained herein, any company registered under Companies Act, 1956, shall apply for enlistment/identification under the Registration of Companies Act Sikkim, 1961 for the purpose of registration/ entry as a company under the Registration of Companies Act Sikkim, 1961.
Explanation
For all purposes, such Company will be governed under the provisions of Companies Act, 1956 and this enlistment/identification under this Act is only for the purpose of maintaining records of Companies registered under Companies under Companies Act of 1956 operating in the State of Sikkim.
(f) The application for such registration shall be accompanied with the following information, namely,-
(a) Date of registration under Companies Act of 1956.
(b) Total capital of the company.
(c) Copy of the last annual return.
(d) Income Tax Clearance.
(e) Clearance from Registrar of Companies.
For the purpose of registration, the application will have to be accompanied with the B.R./ Challan as per the existing prescribed rate.”
