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[Cites 0, Cited by 1] [Section 62(6)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(6)(a) in The Companies Act, 1956

(a)the expression "promoter" means a promoter who was a party to the preparation of the prospectus or of the portion thereof containing the untrue statement, but does not include any person by reason of his acting in a professional capacity for persons engaged in procuring the formation of the company; and