(2)The references in clause (b) of sub-section (1) to the copy of a [contract] [ Substituted by Act 36 of 1957, Section 3 and Schedule II, for " contractor" (w.e.f. 17.9.1957).] required thereby to be endorsed on or attached to a copy of the prospectus shall, in the case of a contract wholly or partly in a language other than English, be taken as references to a copy of a translation of the contract in English or a copy embodying a translation in English of the parts which are not in English, as the case may be, being a translation certified in the prescribed manner to be a correct translation.[605-A. Offer of Indian Depository Receipts.-Notwithstanding anything contained in any other law for the time being in force, the Central Government may make rules applicable for-(a)the offer of Indian Depository Receipts;(b)the requirement of disclosures in prospectus or letter of offer issued in connection with Indian Depository Receipts;(c)the manner in which the Indian Depository Receipts shall be dealt in a depository mode and by custodians and underwriters;(d)the manner of sale, transfer or transmission of Indian Depository Receipts, by a company incorporated, or to be incorporated outside India, whether the company has or has not been established or, will or will not establish any place of business in India.]
