97. Saving in certain cases of non-compliance with section 93:-
In the event of non-compliance with any if 'the requirements of section 93, a director or other person responsible for the prospectus shall not incur any liability by reason of the non-compliance, if he proves that—(a)as regards any matter not disclosed, he was not cognisant thereof; or(b)the non-compliance arose from an honest mistake of fact on Ms part:Provided that in the event of non-compliance with the requirements contained in clause (n) of sub-section (1) of section 93, no such director or other person shall incur any liability in respect of the non-compliance unless it be proved that he had knowledge of the matters not disclosed.
