APPLICATION FOR PAN

 

Mr. ___________, Director of the Company informed the Board that the Company is required to make an application to the Income Tax authorities for the allotment of Permanent Account Number pursuant to the provisions of Income Tax Act, 1961. Discussion on the matter was held and the following resolution was passed thereafter.

"RESOLVED THAT Mr. ______________, Director of the Company be and is hereby authorized to make an application to the Income Tax Authorities for grant of Permanent Account Number (PAN) to the Company.
FURTHER RESOLVED THAT Mr. ______________, Director be and is hereby authorized to do all such acts, deeds and things as may be necessary to give effect to this resolution."