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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2)(b) in The Companies Act, 1956

(b)Every statement in lieu of prospectus filed under sub-section (1) shall be in the form and contain the particulars set out in Part I of Schedule IV, and in the cases mentioned in Part II of that Schedule, shall set out the reports specified therein, and the said Parts I and II shall have effect subject to the provisions contained in Part III of that Schedule.