Section 14(ii) in The Companies (Amendment) Act, 2017
(ii)for sub-section (2), the following sub-section shall be substituted, namely:—"(2) The notice referred to in sub-clause (i) of clause (a) of sub-section (1) shall be dispatched through registered post or speed post or through electronic mode or courier or any other mode having proof of delivery to all the existing shareholders at least three days before the opening of the issue.".
