Section 41(3) in The Companies (Incorporation) Rules, 2014
(3)There shall be attached to the application, a list of creditors, debenture holders, drawn up to the latest practicable date preceding the date of filing of application by not more than thirty days, setting forth the following details, namely: -(a)the names and address of every creditor and debenture holder of the company;(b)the nature and respective amounts due to them in respect of debts, claims or liabilities;(c)in respect of any contingent or unascertained debt, the value, so far as can be justly estimated of such debt:Provided that the company shall file an affidavit, signed by the Company Secretary of the company, if any, and not less than two directors of the company, one of whom shall be managing director, where there is one, to the effect that they have made a full enquiry into affairs of the company and, having done so, have formed an opinion that the list of creditors and debenture holders is correct, and that the estimated value as given in the list of the debts or claims payable on contingency or not ascertained are proper estimates of the values of such debts and claims that there are no other debts, or claims against, the company to their knowledge.
