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[Cites 0, Cited by 0] [Section 44(5)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(5)(b) in The Companies Act, 1956

(b)where the omission from a prospectus or a statement in lieu of prospectus of any matter is calculated to mislead, the prospectus or statement in lieu of prospectus shall be deemed, in respect of such omission, to be a prospectus or a statement in lieu of prospectus in which an untrue statement is included.