Registration of Companies (Amendment) Act, 2007*
| [Sikkim Act No. 13 of 2007] | [13th September, 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.
* Received the assent of the Governor on the 13th day of September, 2007 and published in the Sikkim Government Gazette, Extraordinary, No. 13/LD/P/2007, Date 25.09.2007.
1. Short title and commencement.- (1) This Act may be called the Registration of Companies (Amendment) Act, 2007
(2) It shall come into force at once.
2. Amendment of Section 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."