(1)Where the Tribunal has made a winding up order or appointed a Company Liquidator, such liquidator shall, within sixty days from the order, submit to the Tribunal, a report containing the following particulars, namely:—(a)the nature and details of the assets of the company including their location and value, stating separately the cash balance in hand and in the bank, if any, and the negotiable securities, if any, held by the company:Provided that the valuation of the assets shall be obtained from registered valuers for this purpose;(b)amount of capital issued, subscribed and paid-up;(c)the existing and contingent liabilities of the company including names, addresses and occupations of its creditors, stating separately the amount of secured and unsecured debts, and in the case of secured debts, particulars of the securities given, whether by the company or an officer thereof, their value and the dates on which they were given;(d)the debts due to the company and the names, addresses and occupations of the persons from whom they are due and the amount likely to be realised on account thereof;(e)guarantees, if any, extended by the company;(f)list of contributories and dues, if any, payable by them and details of any unpaid call;(g)details of trade marks and intellectual properties, if any, owned by the company;(h)details of subsisting contracts, joint ventures and collaborations, if any;(i)details of holding and subsidiary companies, if any;(j)details of legal cases filed by or against the company; and(k)any other information which the Tribunal may direct or the Company Liquidator may consider necessary to include.
