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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(1)(i) in Indian Companies Act, 1913

(i)any contract which, if made between private persons, would be by law required to be in writing, signed by the parties to be charged therewith, may be made on behalf of the company in writing signed by any person acting under its authority, express or implied, and may in the same manner be varied or discharged;