to sign this form and declare that all the requirements of Companies Act, 2013 and the rules made thereunder in respect of the subject matter
of this form and matters incidental thereto have been complied with.
I further declare 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 company.
2 All the required attachments have been completely and legibly attached to this form.
3 Every subscriber to the MOA has paid the value for shares agreed to be taken by him.
4 The company has filed with the registrar a verification of its registered office as provided in subsection (2) of section 12.
