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[Cites 0, Cited by 1] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(4) in The Companies Act, 1956

(4)Without prejudice to the generality of sub-section (3), a provision in a company's articles prohibiting invitations to the public to subscribe for shares or debentures shall not be taken as prohibiting the making to members or debenture holders of an invitation which can properly be regarded in the manner set forth in that sub-section.