Section 35(4) in National Company Law Tribunal Rules, 2016
(4)An affidavit shall be filed to the Tribunal, not less than three days before the date fixed for hearing, stating whether the petition has been advertised in accordance with this rule and whether the notices, if any, have been duly served upon the persons required to be served:Provided that the affidavit shall be accompanied with such proof of advertisement or of the service, as may be available.
