Section 100(1)(ii) in Indian Companies Act, 1913

[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(1)(ii) in Indian Companies Act, 1913

(ii)that the prospectus was issued without his knowledge or consent, and that on becoming aware of its issue, he forthwith gave a reasonable public notice that it was issued without his knowledge or consent; or

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Union of India - Subsection

Section 100(1)(ii) in Indian Companies Act, 1913