Section 4(ii) in The Punjab Non-Trading Companies Rules, 1963
(ii)A declaration by an Advocate of the Supreme Court or of a High Court, or Attorney or a Pleader entitled to appear before a High Court or a chartered accountant practising in India that the Memorandum and Articles of Association have been drawn up in conformity with the provisions of the principal Act and that all the requirements of that Act and these rules have been duly complied with in respect of registration and matters incidental or supplementary thereto;
