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[Cites 0, Cited by 0] [Section 147(4)] [Section 147] [Entire Act]

Union of India - Subsection

Section 147(4)(c) in The Companies Act, 1956

(c)signs or authorises to be signed, on behalf of the company, any bill of exchange, hundi , promissory note, endorsement, cheque or order for money or goods wherein its name is not mentioned in the manner aforesaid; or