Section 26(1)(a) in The Companies Act, 2013

[Cites 0, Cited by 1] [Section 26(1)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1)(a) in The Companies Act, 2013

(a)state the following information, namely:—

(i)names and addresses of the registered office of the company, company secretary, Chief Financial Officer, auditors, legal advisers, bankers, trustees, if any, underwriters and such other persons as may be prescribed;

(A)management perception of risk factors specific to the project;

(B)gestation period of the project;

(C)extent of progress made in the project;

(D)deadlines for completion of the project; and

(E)any litigation or legal action pending or taken by a Government Department or a statutory body during the last five years immediately preceding the year of the issue of prospectus against the promoter of the company;

(xii)minimum subscription, amount payable by way of premium, issue of shares otherwise than on cash;

(xiii)details of directors including their appointments and remuneration, and such particulars of the nature and extent of their interests in the company as may be prescribed; and

(xiv)disclosures in such manner as may be prescribed about sources of promoter’s contribution;

(ii)dates of the opening and closing of the issue, and declaration about the issue of allotment letters and refunds within the prescribed time;

(iii)a statement by the Board of Directors about the separate bank account where all monies received out of the issue are to be transferred and disclosure of details of all monies including utilised and unutilised monies out of the previous issue in the prescribed manner;

(iv)details about underwriting of the issue;

(v)consent of the directors, auditors, bankers to the issue, expert’s opinion, if any, and of such other persons, as may be prescribed;

(vi)the authority for the issue and the details of the resolution passed therefor;

(vii)procedure and time schedule for allotment and issue of securities;

(viii)capital structure of the company in the prescribed manner;

(ix)main objects of public offer, terms of the present issue and such other particulars as may be prescribed;

(x)main objects and present business of the company and its location, schedule of implementation of the project;

(xi)particulars relating to—

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Union of India - Subsection

Section 26(1)(a) in The Companies Act, 2013