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[Cites 0, Cited by 6] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(2) in The Companies Act, 1956

(2)For the purposes of sections 61, 62 and 63 and clause (a) of sub-section (1) of this section, the expression "included" when used with reference to a prospectus, means included in the prospectus itself or contained in any report or memorandum appearing on the face thereof or by reference incorporated therein or issued therewith.