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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(1)(b) in The Companies Act, 1956

(b)in the case of a prospectus issued generally, also-
(i)a copy of every contract required by clause 16 of Schedule II to be specified in the prospectus, or, in the case of a contract not reduced into writing, a memorandum giving full particulars thereof; and
(ii)where the persons making any report required by Part II of that Schedule have made therein, or have, without giving the reasons, indicated therein, any such adjustments as are mentioned in clause 32 of that Schedule, a written statement signed by those persons setting out the adjustments and giving the reasons therefor.