(2)The demand referred to in clause (a) of sub-section (1) shall be deemed to have been duly given under the hand of the creditor if it is signed by any agent or legal adviser duly authorised on his behalf, or in the case of a firm, if it is signed by any such agent or legal adviser or by any member of the firm.[* * *] [ Heading " Transfer of proceedings" omitted by Act 11 of 2003, Section 53.]
