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[Cites 0, Cited by 0] [Section 355] [Entire Act]

Union of India - Subsection

Section 355(2) in The Companies Act, 2013

(2)All tribunals, judges, Justices, commissioners and persons acting judicially in India shall take judicial notice of the seal, stamp or signature, as the case may be, of any such court, tribunal, judge, person, diplomatic or consular officer, attached, appended or subscribed to any such affidavit or to any other document to be used for the purposes of this Chapter.