Section 55 in The Companies (Second Amendment) Act, 2002
55. Insertion of new section 439A.- After section 439 of the principal Act, the following section shall be inserted, namely:-" 439A. Statement of affairs to be filed on winding up of a company.- (1) Every company shall file with the Tribunal a statement of its affairs along with the petition for winding up.(2) Where a company opposes a petition for its winding up, it shall file with the Tribunal a statement of its affairs.
(3)The statement of affairs referred to in sub- section (1) or sub- section (2) shall be accompanied by-(a) the last known addresses of all directors and company secretary of such company;(b)the details of location of assets of the company and their value;(c)the details of all debtors and creditors with their complete addresses;(d)the details of workmen and other employees and any amount outstanding to them;(e)such other details as the Tribunal may direct.".
