Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter III	Prospectus and Allotment of Securities
30	Advertisement of prospectus.
Description	Where an advertisement of any prospectus of a company is published in any manner, it shall be necessary to specify therein the contents of its memorandum as regards the objects, the liability of members and the amount of share capital of the company, and the of the signatories to the memorandum and the number of shares subscribed for by them, and its capital structure.