Section 4(3) in The Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016
(3)The application in Form STK 2 shall be accompanied by -(i)indemnity bond duly notarized by every director in Form STK 3;(ii)a statement of accounts [in Form No. STK-8] [Inserted by Notification No. G.S.R. 350(E), dated 8.5.2019 (w.e.f. 26.12.2016).] containing assets and liabilities of the company made up to a day, not more than thirty days before the date of application and certified by a Chartered Accountant;(iii)An affidavit in Form STK 4 by every director of the company;(iv)a copy of the special resolution duly certified by each of the directors of the company or consent of seventy five per cent of the members of the company in terms of paid up share capital as on the date of application;(v)a statement regarding pending litigations, if any, involving the company.
