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[Cites 0, Cited by 2] [Section 147(1)] [Section 147] [Entire Act]

Union of India - Subsection

Section 147(1)(c) in The Companies Act, 1956

(c)shall have its name [and the address of its registered office] [ Inserted by Act 65 of 1960, Section 34 (w.e.f. 28.12.1960).] mentioned in legible characters in all its business letters, in all its bill heads and letter paper, and in all its notices [* * *] [ The word " advertisements" omitted by Act 65 of 1960, Section 34 (w.e.f. 28.12.1960).] and other official publications; [and also have its name so mentioned in all bills of exchange] [ Substituted by Act 65 of 1960, Section 34, for " and in all bills of exchange" (w.e.f. 28.12.1960).], hundies , promissory notes, endorsements, cheques and orders for money or goods purporting to be signed by or on behalf of the company, and in all bills of parcels, invoices, receipts and letters of credit of the company.