(7)Nothing in this section shall apply to-(a)a private company; or(b)a company registered before the first day of April, 1914, which has not issued a prospectus inviting the public to subscribe for its shares.[* * *] [ Sub-Section (8) omitted by Act 65 of 1960, Section 35 (w.e.f. 28.12.1960).]Registers of members and debenture holders
