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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(6) in The Companies Act, 2013

(6)Every prospectus issued under sub-section (1) shall, on the face of it,—
(a)state that a copy has been delivered for registration to the Registrar as required under sub-section (4); and
(b)specify any documents required by this section to be attached to the copy so delivered or refer to statements included in the prospectus which specify these documents.