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[Cites 0, Cited by 1] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(7) in The Companies Act, 2013

(7)All offers covered under this section shall be made only to such persons whose names are recorded by the company prior to the invitation to subscribe, and that such persons shall receive the offer by name, and that a complete record of such offers shall be kept by the company in such manner as may be prescribed and complete information about such offer shall be filed with the Registrar within a period of thirty days of circulation of relevant private placement offer letter.