Section 113(2) in Tamil Nadu Non-Trading Companies Rules, 1981
(2)Every memorandum of appeal shall be accompanied by an affidavit and documentary evidence, if any, in support of the statements made therein, including a copy of the letter written by the appellant to the company for the purpose of registering the transfer of, or the transmission of the right, to any, shares or interest in, or debentures and also copy of the letter of refusal of the company.
