POWER OF ATTORNEY FOR INCORPORATION OF A COMPANY

 

I, the undersigned promoter of __________Private Limited (under incorporation), do hereby authorise Sh. ___________, representative of ________, having their office at ______,(Name of Place) to do the following:

1. To carry out necessary corrections, amendments, changes, additions, alterations, deletions and such other work as may be necessary, in the Memorandum of Association and Articles of Association and other papers/documents filed or to be filed before the Registrar of Companies, (Name of Place) for the incorporation of the above Company.

2. To make changes amendments, corrections, additions, deletions and alterations in the subscription clause of the Memorandum of Association and Articles of Association of the above.

3. To collect any certificate that the Registrar of Companies may issue.

4. To give any declaration/statement for and on my behalf in respect of the aforesaid.

I further agree to ratify and confirm all their acts and deeds.

Dated:

Place: 

ADDRESS: ________,

Attested signatures of power of attorney holders:

______________

WITNESS:

1.

2.