Section 10(2) in Private Limited Company and Unlisted Public Limited Company (Buy-Back of Securities) Rules, 1999
(2)The company shall furnish a certificate to the Registrar of Companies duly verified by (a) two whole-time directors including the Managing Director and (b) Company Secretary in whole time practice, certifying compliance of these rules including those specified in sub-rule (1) above within 7 days of the extinguishment and destruction of the certificates.
