Every limited company:-(a)shall paint or affix, and keep painted o affixed, its name on the outside of every office or place in which its business carried on, in a conspicuous position, letters easily legible and in English characters, and also, if the registered office situate in a place beyond the local limit of the ordinary original civil jurisdiction of a High Court, in the characters of one of the vernacular languages used in the place;(b)shall have its name engraven in legible characters on its seal;(c)shall have its name mentioned in legible English characters in all bill-heads an letter paper and in all notices, advertisements and other official publications of the company, and in all bills of exchange, hundis, promissory notes, endorsements,cheques and orders for money or goods purporting to be signed by or on behalf of the company, and in all bills of parcels, invoices, receipts and letters of credit of the company.
