(4)The statutory report shall be certified as correct by not less than two Directors of the company one of whom shall be a Managing Director, where there is one.After the statutory report has been certified as aforesaid, the auditors of the company shall, in so far as the report relates to the shares allotted by the company, the cash received in respect of such shares and the receipts and payments of the company [* * *] [ The words " on capital account" omitted by Act 65 of 1960, Section 42 (w.e.f. 28.12.1960).], certify it as correct.
