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[Cites 0, Cited by 0] [Section 290(1)] [Section 290] [Entire Act]

Union of India - Subsection

Section 290(1)(j) in The Companies Act, 2013

(j)to draw, accept, make and endorse any negotiable instruments including cheque, bill of exchange, hundi or promissory note in the name and on behalf of the company, with the same effect with respect to the liability of the company as if such instruments had been drawn, accepted, made or endorsed by or on behalf of the company in the course of its business;