2013 and the rules made thereunder have been complied with. I am authorized by the Board of Directors to give this declaration and to sign and submit this form. It is further declared and verified that:
1. Whatever is stated in this form and in the attachments thereto is true, correct and complete and no information material to the subject matter of this form has been suppressed or concealed and is as per the original records maintained by the promoters subscribing to the Memorandum of Association and Articles of Association.
2. All the required attachments have been completely, correctly and legibly attached to this form.
3. I further declare that the company has paid correct stamp duty as per applicable Stamp Act
4. In case of redemption of preference shares out of profits of the company, amount equal to nominal amount of the shares to be redeemed has been transferred to Capital Redemption Reserve"