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Union of India - Section

Section 89 in Indian Companies Act, 1913

89. Bills of exchange and promissory notes:-

A bill of exchange, hundi or promissory note shall be deemed to have been made, drawn, accepted or endorsed on behalf of a company if made, drawn, accepted or endorsed in the name of, or by or on behalf or on account of, the company by any person acting under its authority, express or implied.