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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(1)(b) in The Companies Act, 1956

(b)where the omission from a prospectus of any matter is calculated to mislead, the prospectus shall be deemed, in respect of such omission, to be a prospectus in which an untrue statement is included.