Section 102(2) in Tamil Nadu Non-Trading Companies Rules, 1981
(2)The petition referred to in sub-rule (1) shall be accompanied by the following documents, namely :-(a)Three true copies of the Memorandum and Articles of Association of the company;(b)Documentary evidence in proof of the status of the applicant;(c)Affidavit in Form Nos. 18 and 22 in Appendix A;(d)Treasury challan, evidencing payment of prescribed fees;(e)Memorandum of Appearance in Form No. 20 in Appendix A with true copies along with newspaper cuttings in triplicate.
