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[Cites 0, Cited by 0] [Section 387(4)] [Section 387] [Entire Act]

Union of India - Subsection

Section 387(4)(b) in The Companies Act, 2013

(b)except in so far as it requires a prospectus to be dated, to the issue of a prospectus relating to securities which are or are to be in all respects uniform with securities previously issued and for the time being dealt in or quoted on a recognised stock exchange,