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[Cites 0, Cited by 0] [Section 387] [Entire Act]

Union of India - Subsection

Section 387(2) in The Companies Act, 2013

(2)Any condition requiring or binding an applicant for securities to waive compliance with any requirement imposed by virtue of sub-section (1), or purporting to impute him with notice of any contract, documents or matter not specifically referred to in the prospectus, shall be void.