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[Cites 0, Cited by 0] [Section 112(3)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(3)(b) in The Companies Act, 1956

(b)the certification of an instrument of transfer shall be deemed to be made by a company, if-
(i)the person issuing the certificated instrument is a person authorised to issue such instruments of transfer on the company's behalf; and
(ii)the certification is signed by any officer or servant of the company or any other person, authorised to certificate transfers on the company's behalf, or if a body corporate has been so authorised, by any officer or servant of that body corporate;