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[Cites 0, Cited by 11] [Section 391] [Entire Act]

Union of India - Subsection

Section 391(1) in The Companies Act, 2013

(1)The provisions of sections 34 to 36 (both inclusive) shall apply to—
(i)the issue of a prospectus by a company incorporated outside India under section 389 as they apply to prospectus issued by an Indian company;
(ii)the issue of Indian Depository Receipts by a foreign company.