Section 5 in Private Limited Company and Unlisted Public Limited Company (Buy-Back of Securities) Rules, 1999
5. Filing of letter of offer, etc.
(1)The Company which has been authorised by a special resolution shall, before the buy-back of shares, file with the Registrar of Companies a draft letter of offer containing particulars specified in Schedule II.(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.
