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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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  • General Information
  • Attachment & Declaration
  • Review & Submit

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Company Information

Company Information

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Listing Details

Other Details

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          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.

          For office use only:

          For office use only:

           

          This e-Form is hereby registered

           

          Digital signature of the authorizing officer

          Date of signing

          Or

          This eForm has been taken on file maintained by the Registrar of Companies through electronic mode and on the basis of statement of correctness given by the company

          You have successfully Submitted the form. Your Service Number is {SRN}.

          To proceed further with the process you need to affix the DSC of the authorised Company representative

          on the pdf of the generated form, to download the pdf, Click Download PDF

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            Please attach the DSC affixed PDF version of the form.