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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3)(b) in Companies (Share Capital and Debentures) Rules, 2014

(b)a [director or company secretary] [Substituted 'director' by Notification No. G.S.R. 574(E), dated 16.8.2019 (w.e.f. 31.3.2014).] shall be deemed to have signed the share certificate if his signature is printed thereon as facsimile signature by means of any machine, equipment or other mechanical means such as engraving in metal or lithography or digitally signed, but not by means of rubber stamp, provided that the [director or company secretary] [Substituted 'director' by Notification No. G.S.R. 574(E), dated 16.8.2019 (w.e.f. 31.3.2014).] shall be personally responsible for permitting the affixation of his signature thus and the safe custody of any machine, equipment or other material used for the purpose.]