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[Cites 0, Cited by 0] [Section 60(5)] [Section 60] [Entire Act]

State of Tamilnadu - Subsection

Section 60(5)(b) in Tamil Nadu Non-Trading Companies Rules, 1981

(b)signed by the person appointing such proxy or his attorney duly authorised in writing or, if the person appointing is a body corporate, be under its seal or be signed by an officer or an attorney duly authorised by it.