Section 5(2) in Private Limited Company and Unlisted Public Limited Company (Buy-Back of Securities) Rules, 1999
(2)The Company shall file alongwith the letter of offer a declaration of solvency in Form No. 4A, prescribed under the Companies (Central Government's) General Rules and Forms, 1956 and in accordance with provisions of sub-section (6) of section 77A of the Companies Act, 1956.
