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[Cites 0, Cited by 2] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(2) in Indian Companies Act, 1913

(2)Where any such prospectus as is mentioned in this section is published as a newspaper advertisement, it shall not be necessary in the advertisement to specify the contents of the memorandum, or the signatories thereto, and the number of shares subscribed for by them,