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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(1)(d) in Indian Companies Act, 1913

(d)in the case of a company which does not issue a prospectus inviting the public to subscribe for its shares, there has been filed with the registrar a statement in lieu of prospectus.