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[Cites 0, Cited by 30] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(4) in The Companies Act, 1956

(4)No prospectus shall be issued more than ninety days after the date on which a copy thereof is delivered for registration; and if a prospectus is so issued, it shall be deemed to be a prospectus, a copy of which has not been delivered under this section to the Registrar.