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[Cites 0, Cited by 0] [Section 17(10)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(10)(a) in Companies (Share Capital and Debentures) Rules, 2014

(a)the letter of offer shall contain true, factual and material information and shall not contain any misleading information and must state that the directors of the company accept the responsibility for the information contained in such document;