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Companies Act, 1956 Sec 60A - Shelf Prospectus (1) Any public financial institution, public sector bank or scheduled bank whose main object is financing shall file a shelf prospectus. (2) A company filing a shelf prospectus with the Registrar shall not be required to file prospectus afresh at every stage of offer of securities by it within a period of validity of such shelf prospectus. (3) A company filing a shelf prospectus shall be required to file an information memorandum on all material facts relating to new charges created, changes in the financial position as have occurred between the first offer of securities, previous offer of securities and the succeeding offer of securities within such time as may be prescribed by the Central Government, prior to making of a second or subsequent offer of securities under the shelf prospectus. (4) An information memorandum shall be issued to the public along with shelf prospectus filed at the stage of the first offer of securities and such prospectus shall be valid for a period of one year from the date of opening of the first issue of securities under that prospectus : Provided that where an update of information memorandum is filed every time an offer of securities is made, such memorandum together with the shelf prospectus shall constitute the prospectus. Explanation. - For the purpose of this section, - (a) "financing" means making loans to or subscribing in the capital of, a private industrial enterprise engaged in infra-structural financing or, such other company as the Central Government may notify in this behalf; (b) "shelf prospectus" means a prospectus issued by any financial institution or bank for one or more issues of the securities or class of securities specified in that prospectus.    |
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