(3)The statutory report shall set out-(a)the total number of shares allotted, distinguishing shares allotted as fully or partly paid-up otherwise than in cash, and stating in the case of shares partly paid-up, the extent to which they are so paid-up, and in either case, the consideration for which they have been allotted;(b)the total amount of cash received by the company in respect of all the shares allotted, distinguished as aforesaid;(c)an abstract of the receipts of the company and of the payments made thereout, upto a date within seven days of the date of the report, exhibiting under distinctive headings the receipts of the company from shares and debentures and other sources, the payments made thereout, and particulars concerning the balance remaining in hand, and an account or estimate of the preliminary expenses of the company, showing separately any commission or discount paid or to be paid on the issue or sale of shares or debentures;(d)the names, addresses and occupations of the Directors of the company and of its auditors; and also, if there be any, of its [* * *] manager, and secretary; and the changes, if any, which have occurred in such names, addresses and occupations since the date of the incorporation of the company;(e)the particulars of any contract which, or the modification or the proposed modification of which, is to be submitted to the meeting for its approval, together in the latter case with the particulars of the modification or proposed modification;(f)the extent, if any, to which each under-writing contract, if any, has not been carried out, and the reasons therefor;(g)[ the arrears, if any, due on calls from every Director and from the manager; and] [ Substituted by Act 53 of 2000, Section 72, for Clause (g) (w.e.f. 13.12.2000).](h)[ the particulars of any commission or brokerage paid or to be paid in connection with the issue or sale of shares or debentures to any Director or to the manager.] [ Substituted by Act 53 of 2000, Section 72, for Clause (h) (w.e.f. 13.12.2000).]
