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

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

Union of India - Subsection

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

(iii)that, after the issue of the prospectus and before allotment thereunder, he on becoming aware of any misleading or untrue statement therein, withdrew his consent thereto, and gave reasonable public notice of the withdrawal and of the reason there for.

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Union of India - Subsection

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