Section 23 in The Companies (Compliance Certificate) Rules, 2001
23. the company has complied with the provisions of sections 58A and 58AA read with Companies (Acceptance of Deposit) Rules, 1975 the applicable directions issued by the Reserve Bank of India/ any other authority in respect of deposits accepted including unsecured loans taken, amounting to Rs............ raised by the company during the year and the company has filed the copy of Advertisement/Statement in lieu of Advertisement/ necessary particulars as required with the Registrar of Companies ........... on ............The company has also filed return of deposit with the Registrar of Companies/Reserve Bank of India/other authorities.
