Section 45 in The Maharashtra Non-Trading Corporations Act, 1959
45. Declaration of solvency in case of proposal to wind up voluntarily.
(1)Where it is proposed to wind up a corporation voluntarily, its directors, or in case the corporation has more than two directors, the majority of the directors may, at a meeting of the Board, make a declaration verified by an affidavit, to the effect that they have made a full inquiry into the affairs of the corporation and that, having done so, they have formed the opinion that the corporation has no debts, or that it will be able to pay its debts in full within such period not exceeding three years from the commencement of the winding up as may be specified in the declaration.(2)A declaration made as aforesaid 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 corporation and is delivered to the Registrar for registration before that date; and(b)it embodies a statement of the assets and liabilities of the corporation as at the latest practicable date before the making of the declaration.
