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[Cites 0, Cited by 15] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(2) in The Companies Act, 1956

(2)Any reference in this Act or in the articles of a company to invitations to the public to subscribe for shares or debentures shall, subject as aforesaid, be construed as including a reference to invitations to subscribe for them extended to any section of the public, whether selected as members or debenture holders of the company concerned or as clients of the person issuing the prospectus or in any other manner.