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[Cites 0, Cited by 1] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(2) in Indian Companies Act, 1913

(2)A copy of every such prospectus, signed by every person who is named therein as a director or proposed director of the company, or by his agent authorised in waiting, shall be filed for registration with the registrar on or before the date of its publication, and no such prospectus shall be issued until a ropy thereof has been so filed for registration.