(1)For the purposes of the foregoing provisions of this Part-(a)a statement included in a prospectus shall be deemed to be untrue, if the statement is misleading in the form and context in which it is included; and(b)where the omission from a prospectus of any matter is calculated to mislead, the prospectus shall be deemed, in respect of such omission, to be a prospectus in which an untrue statement is included.
