Section 383   [ View Judgements ]

Secretaries and treasurers not to sell goods or articles produced by company, etc., unless authorised by Board.


383. SECRETARIES AND TREASURERS NOT TO SELL GOODS OR ARTICLES PRODUCED BY COMPANY, ETC., UNLESS AUTHORISED BY BOARD.

Secretaries and treasurers shall have no right, unless, and except to the extent to which, they are authorised by the Board of directors, to sell any goods or articles manufactured or produced by the company, or to purchase, obtain, or acquire machinery, stores, goods or materials for the purposes of the company, or to sell the same when no longer required for those purposes.]

#LawyerServices #Section #Act #Law #Statute #IndianLaw #Kanoon