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[Cites 0, Cited by 15] [Section 217] [Entire Act]

Union of India - Subsection

Section 217(4) in The Companies Act, 1956

(4)The Board's report and any addendum thereto shall be signed by its Chairman if he is authorised in that behalf by the Board; and where he is not so authorised, shall be signed by such number of Directors as are required to sign the balance sheet and the profit and loss account of the company by virtue of sub-sections (1) and (2) of section 215.