Non-Banking Financial companies and Miscellaneous Non-Banking Companies (Advertisement) Rules, 1977

Contents
Sections	Particulars
1	Short title, commencement and application
2	Definitions
3	Form and particulars of advertisement
4	Validity of the advertisement
5	Copy of the advertisement to be filed with the Reserve Bank
	Foot Notes

[See section 58A of the Companies Act, 1956]

In exercise of the powers conferred by clause (b) of sub-section (2), and clause (b) of sub-section (7) of section 58A, read with section 642 of the Companies Act, 1956 (1 of 1956), the Central Government, in consultation with the Reserve Bank of India, hereby makes the following Rules, namely:-