(1)No form of application for the purchase of any of the securities of a company shall be issued unless such form is accompanied by an abridged prospectus:Provided that nothing in this sub-section shall apply if it is shown that the form of application was issued —(a)in connection with a bona fide invitation to a person to enter into an underwriting agreement with respect to such securities; or(b)in relation to securities which were not offered to the public.
