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[Cites 0, Cited by 0] [Section 133(1)] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(1)(i) in Indian Companies Act, 1913

(i)in the case of a banking company, be signed by the manager (if any) and, where there are more than three directors of the company, by at least three of those directors and, where there are not more than three directors, by all the directors;