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[Cites 0, Cited by 1] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(4) in Indian Companies Act, 1913

(4)The requirements of this section as to the memorandum and the qualification, remuneration and interest of directors; the names, descriptions and addresses of directors or proposed directors, and of managers or proposed managers, and the amount or estimated amount of preliminary expenses shall not apply in the case of a prospectus issued more than one year after the date at which the company is entitled to commence business.