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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(1)(a) in Indian Companies Act, 1913

(a)with respect to every misleading or untrue statement not purporting to be made on the authority of an expert or of a public official document or statement that he had reasonable ground to believe and did up to the time of the allotment of the shares or debentures, as the case may be, believe that the statement fairly represented the facts or was true;