Section 388(1)(a) in The Companies Act, 2013

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Union of India - Subsection

Section 388(1)(a) in The Companies Act, 2013

(a)if, where the prospectus includes a statement purporting to be made by an expert, he has not given, or has before delivery of the prospectus for registration withdrawn, his written consent to the issue of the prospectus with the statement included in the form and context in which it is included, or there does not appear in the prospectus a statement that he has given and has not withdrawn his consent as aforesaid; or

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Union of India - Subsection

Section 388(1)(a) in The Companies Act, 2013