(i) that all the requirements of the Limited Liability Partnership Act, 2008 and the rules made thereunder have been complied with, in respect of conversion of private company/ unlisted public company into limited liability partnership and matters precedent and incidental thereto;
(ii) that all the partners of the limited liability partnership comprise all the shareholders of the company and no one else;
(iii) that the applicable clearances, approvals or permissions for conversion of the company into a limited liability partnership from any authority/ authorities have been obtained;
(iv) that the consent of all the secured creditors for conversion of the company into limited liability partnership has been obtained;
(v) that all the documents due for filing including latest balance sheet and annual return have been filed under the provision of the Companies Act, 2013;
(vi) that to the best of my knowledge and belief, the information given in this form and its attachments is correct and complete.