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[Cites 0, Cited by 0] [Section 91] [Entire Act]

British India - Subsection

Section 91(2) in Bills of Exchange Act 1882

(2)In the case of a corporation, where, by this Act, any instrument or writing is required to be signed, it is sufficient if the instrument or writing be sealed with the corporate seal.But nothing in this section shall be construed as requiring the bill or note of a corporation to be under seal.