391. Application of sections 34 to 36 and Chapter XX.—
(1)The provisions of sections 34 to 36 (both inclusive) shall apply to—(i)the issue of a prospectus by a company incorporated outside India under section 389 as they apply to prospectus issued by an Indian company;(ii)the issue of Indian Depository Receipts by a foreign company.(2)The provisions of Chapter XX shall apply mutatis mutandis for closure of the place of business of a foreign company in India as if it were a company incorporated in India.
