(3)The statutory report shall be certified by not less than two directors of the company or, where there are less than two directors, by the sole director and shall state—(a)the total number of shares allotted, distinguishing shares allotted as fully or partly up otherwise than in cash, and stating in the case of shares partly paid up the extent to which they are so paid up, and in either case the consideration for which they have been allotted;(b)the total amount of cash received by the company in respect of all the shares allotted distinguished as aforesaid;(c)an abstract of the receipts of the company whether from its share capital or from debentures, and of the payments made thereout, up to a date within seven clays of the date of the report, exhibiting under distinctive headings the receipts of the company from shares and debentures and other sources, the payments made thereout and particulars concerning the balance remaining in hand and an account or estimate of the preliminary expenses of the company;(d)the names, addresses and descriptions of the directors, auditors (if any), managers (if any) and secretary of the company ;
