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[Cites 0, Cited by 0] [Section 133(1)] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(1)(ii) in Indian Companies Act, 1913

(ii)in the case of any other company, be signed by two directors or, when there are less than two directors, by the sole director and by the manager (if any) of the company.