Section 7(1)(i) in The Companies (Prospectus and Allotment of Securities) Rules, 2014

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

(i)the clause-wise details as specified in sub-rule (3) of rule 3 as was required with respect to the originally proposed objects of the issue;

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