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Union of India - Section

Section 21 in The Companies Act, 2013

21. Authentication of documents, proceedings and contracts.—

Save as otherwise provided in this Act,—
(a)a document or proceeding requiring authentication by a company; or
(b)contracts made by or on behalf of a company,
may be signed by any key managerial personnel or an officer of the company duly authorised by the Board in this behalf.