(3)Section 56 as applied by this section shall have effect as if it required a prospectus to state in addition to the matters required by that section to be stated in a prospectus-(a)the net amount of the consideration received or to be received by the company in respect of the shares or debentures to which the offer relates; and(b)the place and time at which the contract under which the said shares or debentures have been or are to be allotted may be inspected.
