Section 17(1)(m) in The Companies (Share Capital and Debentures) Rules, 2014

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Union of India - Subsection

Section 17(1)(m) in The Companies (Share Capital and Debentures) Rules, 2014

(m)a confirmation that the Board of directors have made a full enquiry into the affairs and prospects of the company and that they have formed the opinion-

(i)that immediately following the date on which the general meeting is convened there shall be no grounds on which the company could be found unable to pay its debts;

(ii)as regards its prospects for the year immediately following that date, that, having regard to their intentions with respect to the management of the company's business during that year and to the amount and character of the financial resources which will in their view be available to the company during that year, the company shall be able to meet its liabilities as and when they fall due and shall not be rendered insolvent within a period of one year from that date; and

(iii)the directors have taken into account the liabilities (including prospective and contingent liabilities), as if the company were being wound up under the provisions of the Companies Act, 2013

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Union of India - Subsection

Section 17(1)(m) in The Companies (Share Capital and Debentures) Rules, 2014