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[Cites 0, Cited by 0] [Section 105(6)] [Section 105] [Entire Act]

Union of India - Subsection

Section 105(6)(b) in The Companies Act, 2013

(b)be signed by the appointer or his attorney duly authorised in writing or, if the appointer is a body corporate, be under its seal or be signed by an officer or an attorney duly authorised by it.