Section 45(2) in The Maharashtra Non-Trading Corporations Act, 1959
(2)A declaration made as aforesaid shall have no effect for the purposes of this Act, unless–(a)it is made within five weeks immediately preceding the date of the passing of the resolution for winding up the corporation and is delivered to the Registrar for registration before that date; and(b)it embodies a statement of the assets and liabilities of the corporation as at the latest practicable date before the making of the declaration.
