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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2)(a) in The Companies Act, 1956

(a)Every prospectus filed under sub-section (1) shall state the matters specified in Part I of Schedule II and set out the reports specified in Part II of that Schedule, and the said Parts I and II shall have effect subject to the provisions contained in Part III of that Schedule.