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[Cites 0, Cited by 1] [Section 72(1)] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(1)(a) in The Companies Act, 1956

(a)No allotment shall be made of any shares in or debentures of a company in pursuance of a prospectus issued generally, and no proceedings shall be taken on applications made in pursuance of a prospectus so issued, until the beginning of the fifth day after that on which the prospectus is first so issued or such later time, if any, as may be specified in the prospectus: