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[Cites 0, Cited by 2] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(70) in The Companies Act, 2013

(70)“prospectus” means any document described or issued as a prospectus and includes a red herring prospectus referred to in section 32 or shelf prospectus referred to in section 31 or any notice, circular, advertisement or other document inviting offers from the public for the subscription or purchase of any securities of body corporate;