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Companies Act, 2013 33. Issue of application forms for securities. 1. No form of application for the purchase of any of the securities of a company shall be issued unless such form is accompanied by an abridged prospectus: Provided that nothing in this sub-section shall apply if it is shown that the form of application was issued— a. in connection with a bona fide invitation to a person to enter into an underwriting agreement with respect to such securities; or b. in relation to securities which were not offered to the public. 1. 2. A copy of the prospectus shall, on a request being made by any person before the closing of the subscription list and the offer, be furnished to him. 3. If a company makes any default in complying with the provisions of this section, it shall be liable to a penalty of fifty thousand rupees for each default.    |
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