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[Cites 0, Cited by 2] [Section 457(2)] [Section 457] [Entire Act]

Union of India - Subsection

Section 457(2)(i) in The Companies Act, 1956

(i)to do all acts and to execute, in the name and on behalf of the company, all deeds, receipts, and other documents, and for that purpose to use, when necessary, the company's seal;