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[Cites 0, Cited by 0] [Section 62(3)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(3)(c) in The Companies Act, 1956

(c)that he was competent to make the statement and that he had reasonable ground to believe, and did up to the time of the allotment of the shares or debentures, believe, that the statement was true.