Section 31(68) in The Companies (Management and Administration) Rules, 2014
(68)of section 2 of the Act are not to be included in reckoningthe number of two hundred.|-|| Declaration|-|| I am authorized by the Board of Directors of the company videresolution no. dated(DD/MM/YYYY) to sign this form and declarethat all the requirements of the Companies Act, 2013 and therules made thereunder in respect of the subject matter of thisform and matters incidental thereto have been complied with. Ifurther declare that:|-|| 1. Whatever is stated in this form and in the attachmentsthereto is true, correct and complete and no information materialto the subject matter of this form has been suppressed orconcealed and is as per the original records maintained by thecompany.|-|| 2. All the required attachments have been completely andlegibly attached to this form.|-|| Note: Attention is also drawn to the provisions of Section
