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[Cites 0, Cited by 0] [Section 603] [Entire Act]

Union of India - Subsection

Section 603(2) in The Companies Act, 1956

(2)Any condition requiring or binding an applicant for shares or debentures to waive compliance with any requirement imposed by virtue of clause (a) or (b) of sub-section (1), or purporting to affect him with notice of any contract, document or matter not specifically referred to in the prospectus, shall be void.