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Form No. SH-9
Declaration of solvency
[Pursuant to section 68(6) of the Companies Act, 2013 and rule 17(3) of the Companies (Share Capital and Debentures) Rules, 2014]
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Company Information
OR
Listing Details
Other Details
Attachments
Company Declaration
We declare that we have received a report from the company’s auditors stating that they have inquired into the company’s state of affairs, the amount of the permissible capital payment for the securities in question is in their view properly determined and that the audited accounts on the basis of which calculation with reference to buy back is done is not more than six months old from the date of offer document.
We solemnly affirm and declare that we have made full inquiry into the affairs of the company as a result of which we have formed an opinion that the Company is capable of meeting its total liabilities and that the company will not be rendered insolvent within a period of one year from the date of making this declaration
We solemnly declare that we have made a full enquiry into the affairs of the company including the assets and liabilities of this
company and have noted that the shareholders by a special resolution dated (DD/MM/YYYY)*
and the resolution passed by the Board at its meeting held on (DD/MM/YYYY)*
have approved the buy-back
of*
(in numbers)*
(in words) shares or other specified
securities as per the provisions of section 68 of the Companies Act, 2013. Verified this day the*
day of*
Note: Attention is drawn to provisions of Section 448 and 449 of the Companies Act, 2013 which provide for punishment for false statement / certificate and punishment for false evidence respectively.
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