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Companies Act, 1956 Sec 65 - Interpretation of provisions relating to prospectuses. (1) For the purposes of the foregoing provisions of this Part : (a) a statement included in a prospectus shall be deemed to be untrue, if the statement is misleading in the form and context in which it is included ; and (b) where the omission from a prospectus of any matter is calculated to mislead, the prospectus shall be deemed, in respect of such omission, to be a prospectus in which an untrue statement is included. (2) For the purposes of sections 61, 62 and 63 and clause (a) of sub-section (1) of this section, the expression " included " when used with reference to a prospectus, means included in the prospectus itself or contained in any report or memorandum appearing on the face thereof or by reference incorporated therein or issued therewith.    |
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