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[Cites 0, Cited by 0] [Section 4E] [Entire Act]

Union of India - Subsection

Section 4E(5) in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972

(5)All orders and decisions of the Board of management shall be authenticated by the signature of the Chairman or any other member authorised by the Board of management in this behalf and all other instruments issued by the undertaking of the company shall be authenticated with the signature of the Administrator or any other officer of the undertaking of the company authorised by the Board of management in this behalf.