Save as otherwise expressly provided in this Act, a document or proceeding requiring authentication by a company may be signed by a director, ¹[***] the manager, the secretary or other authorised officer of the company, and need not be under its common seal.

1. The words "the managing agent, secretaries and treasurers" omitted by Act 53 of 2000, sec. 15 (w.e.f. 13-12-2000).