(2)A declaration made under sub-section (1) shall have no effect for the purposes of this Act, unless—(a)it is made within five weeks immediately preceding the date of the passing of the resolution for winding up the company and it is delivered to the Registrar for registration before that date;(b)it contains a declaration that the company is not being wound up to defraud any person or persons;(c)it is accompanied by a copy of the report of the auditors of the company prepared in accordance with the provisions of this Act, on the profit and loss account of the company for the period commencing from the date up to which the last such account was prepared and ending with the latest practicable date immediately before the making of the declaration and the balance sheet of the company made out as onthat date which would also contain a statement of the assets and liabilities of the company on that date; and(d)where there are any assets of the company, it is accompanied by a report of the valuation of the assets of the company prepared by a registered valuer.
