(1)Save as provided by sub-section (2), every balance sheet and every profit and loss account of a company shall be signed on behalf of the Board of Directors-(i)in the case of a banking company, by the persons specified in clause (a) or clause (b), as the case may be, of sub-section (2) of section 29 of the [Banking Companies Act, 1949 (10 of 1949)];(ii)in the case of any other company, by its [* * * [ The words " managing agent, secretaries and treasurers," omitted by Act 53 of 2000, Section 100 (w.e.f. 13.12.2000).]] manager or secretary, if any, and by not less than two Directors of the company one of whom shall be a Managing Director where there is one.
