(8)Every private company having a share capital shall, in addition to the certificate referred to in sub-section (2) of section 161, file with the Registrar along with the annual return a second certificate signed by both the signatories of the return, stating either-(a)that since the date of the annual general meeting with reference to which the last return was submitted, or in the case of a first return, since the date of the incorporation of the private company, no body or bodies corporate has or have held twenty-five per cent or more of its paid-up share capital, [*] [The words " or" omitted by Act 31 of 1988, Section 7 (w.e.f. 15.6.1988). ],[* * *] [Clause (b) omitted by Act 31 of 1988, Section 7 (w.e.f. 15.6.1988). ](c)[ that the private company, irrespective of its paid-up share capital, did not have, during the relevant period, an average annual turnover of [such amount as is referred to in sub-section (1-A) or more] [Inserted by Act 41 of 1974, Section 6 (w.e.f. 1.2.1975). ],(d)[ that the private company did not accept or renew deposits from the public.] [Inserted by Act 31 of 1988, Section 7 (w.e.f. 15.6.1988). ]
