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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Maharashtra - Subsection

Section 39(1)(a) in The Maharashtra Non-Trading Corporations Act, 1959

(a)a contract which, if made between private persons, would by law be required to be in writing signed by the parties to be charged therewith, may be made on behalf of the corporation in writing signed by any person acting under its authority, express or implied, and may in the same manner be varied or discharged;