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Companies Act, 1956
w w w .
L
a w y e r
S
e r v i c e s . i n
Section 378 [
View Judgements
]
Appointment of secretaries and treasurers.
378. APPOINTMENT OF SECRETARIES AND TREASURERS.
Subject to the provisions of this Chapter, a company may appoint a firm or body corporate as its secretaries and treasurers.
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