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[Cites 0, Cited by 0] [Section 416] [Entire Act]

Union of India - Subsection

Section 416(1) in The Companies Act, 1956

(1)Every person, being the [* * *] manager or other agent of a public company or of a private company which is a subsidiary of a public company, who enters into a contract for or on behalf of the company in which contract the company is an undisclosed principal shall, at the time of entering into the contract, make a memorandum in writing of the terms of the contract, and specify therein the person with whom it is entered into.