Section 60B(4) in The Companies (Amendment) Act, 2000
(4)Any variation between the information memorandum and the redherring prospectus shall be highlighted as variations by the issuing company. Explanation.- For the purposes of sub- sections (2), (3) and (4)," redherring prospectus" means a prospectus which does not have complete particulars on the price of the securities offered and the quantum of securities offered.
