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[Cites 0, Cited by 0] [Section 387(4)] [Section 387] [Entire Act]

Union of India - Subsection

Section 387(4)(a) in The Companies Act, 2013

(a)shall not apply to the issue to existing members or debenture holders of a company of a prospectus or form of application relating to securities of the company, whether an applicant for securities will or will not have the right to renounce in favour of other persons; and