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Companies Act, 2013 Chapter III Prospectus and Allotment of Securities PART I.—Public offer 23. Public offer and private placement. 1. A public company may issue securities— a. to public through prospectus (herein referred to as "public offer") by complying with the provisions of this Part; or b. through private placement by complying with the provisions of Part II of this Chapter; or c. through a rights issue or a bonus issue in accordance with the provisions of this Act and in case of a listed company or a company which intends to get its securities listed also with the provisions of the Securities and Exchange Board of India Act, 1992 and the rules and regulations made there under. 1. 2. A private company may issue securities— a. by way of rights issue or bonus issue in accordance with the provisions of this Act; or b. through private placement by complying with the provisions of Part II of this Chapter. Explanation.— For the purposes of this Chapter, "public offer" includes initial public offer or further public offer of securities to the public by a company, or an offer for sale of securities to the public by an existing shareholder, through issue of a prospectus.    |
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