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[Cites 0, Cited by 0] [Section 608] [Entire Act]

Union of India - Subsection

Section 608(2) in The Companies Act, 1956

(2)An offer of shares or debentures for subscription or sale to any person whose ordinary business it is to buy or sell shares or debentures, whether as principal or as agent, shall not be deemed to be an offer to the public for the purposes of this Part.