Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 91] [Entire Act] Union of India - Subsection Section 91(5) in Indian Companies Act, 1913 (5)A deed or other document to which an official seal is "duly affixed shall bind the company as if it had been sealed with the common seal of the company.Prospectus.
