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| Sections | Particulars |
|---|---|
| Chapter III | Prospectus and Allotment of Securities |
| 37 | Action by affected persons |
| Description | A suit may be filed or any other action may be taken under section 34 or section 35 or section 36 by any person, group of persons or any association of persons affected by any misleading statement or the inclusion or omission of any matter in the prospectus. |
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