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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(5) in The Companies Act, 1956

(5)Where a person making an offer to which this section relates is a company or a firm, it shall be sufficient if the document referred to in sub-section (1) is signed on behalf of the company or firm by two Directors of the company or by not less than one-half of the partners in the firm, as the case may be; and any such Director or partner may sign by his agent authorised in writing.