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Companies Act, 1956 Sec 58 - Expert's consent to issue of prospectus containing statement by him. A prospectus inviting persons to subscribe for shares in or debentures of a company and including a statement purporting to be made by an expert shall not be issued, unless : (a) he has given his written consent to the issue thereof with the statement included in the form and context in which it is included, and has not withdrawn such consent before the delivery of a copy of the prospectus for registration ; and (b) a statement that he has given and has not withdrawn his consent as aforesaid appears in the prospectus.    |
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