(3)For the purposes of this section-(a)an instrument of transfer shall be deemed to be certificated if it bears the words "certificate lodged" or words to the like effect;(b)the certification of an instrument of transfer shall be deemed to be made by a company, if-(i)the person issuing the certificated instrument is a person authorised to issue such instruments of transfer on the company's behalf; and(ii)the certification is signed by any officer or servant of the company or any other person, authorised to certificate transfers on the company's behalf, or if a body corporate has been so authorised, by any officer or servant of that body corporate;(c)a certification shall be deemed to be signed by any person, if it purports to be authenticated by his signature unless it is shown that the signature was placed there neither by himself nor by any person authorised to use the signature for the purpose of certificating transfers on the company's behalf.Issue of certificate of shares, etc.
