Non-Banking Financial companies and Miscellaneous Non-Banking Companies (Advertisement) Rules, 1977
5. Copy of the advertisement to be filed with the Reserve Bank
No advertisement shall be issued by or on behalf of company unless on or before the date of its issue, there has been delivered to the Regional Office of the 3[Department of Financial Companies] of the Reserve Bank of India within whose jurisdiction the registered office of such company is situate, a copy thereof signed by a majority of the directors constituting the board of directors which approved the advertisement or by their agents authorized in writing.
Explanation.- For the purpose of this sub-rule, the date of the issue of the newspaper in which the advertisement appears shall be taken as the date of issue of the advertisement.
