(2)Every application shall be accompanied by the following documents, namely :-(a)a copy of the certificate of incorporation under the Companies Act, 1956 (1 of 1956);(b)audited balance sheets and profit and loss account for three previous years immediately preceding the previous year in which the application is made :Provided that where a company has been in existence for a period of less than three years, in that case that company may furnish balance sheet and profit and loss account for the period of its existence.
