Section 19(8) in The Companies (Amendment) Act, 2000
(8)Every application form, issued by a company to a small depositor for accepting deposits from him, shall contain a statement to the effect that the applicant had been apprised of-(a) every past default by the company in the repayment of deposit or interest thereon, if any, such default has occurred; and(b)the waiver of interest under sub- section (6), if any, and reasons therefor.
