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Union of India - Section

Section 36 in The Companies Act, 1956

(36)"prospectus" means [any document described or issued as a prospectus and includes any] [Substituted by Act 65 of 1960, Section 2, for " any prospectus" (w.e.f. 28.12.1960).] notice, circular, advertisement or other document [inviting deposits from the public or] [Inserted by Act 41 of 1974, Section 2 (w.e.f. 1.2.1975). ] inviting offers from the public for the subscription or purchase of any shares in, or debentures of, a body corporate;