(3)Section 26 as applied by this section shall have effect as if —(i)it required a prospectus to state in addition to the matters required by that section to be stated in a prospectus—(a)the net amount of the consideration received or to be received by the company in respect of the securities to which the offer relates; and(b)the time and place at which the contract where under the said securities have been or are to be allotted may be inspected;(ii)the persons making the offer were persons named in a prospectus as directors of a company.
