Section 55 in Maharashtra Apartment Ownership Rules, 1972
55. Seal of the Association. - The Association shall have a common seal which shall be in the custody of the Secretary, and shall be used only under the authority of a resolution of the [Board] [Substituted by G.N. of 14.3.1974.] and every deed of instrument to which the seal is affixed shall be attested for or on behalf of the Association by two members of the Board and the Secretary or any other person authorised by the Association in that behalf.
