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[Cites 0, Cited by 17] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(2) in The Companies Act, 1956

(2)Every prospectus to which sub-section (1) applies shall, on the face of it,-
(a)state that a copy has been delivered for registration as required by this section; and
(b)specify any documents required by this section to be endorsed on or attached to the copy so delivered, or refer to statements included in the prospectus which specify those documents.