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SC: Cannot Direct Company’s Authorized Signatory to Pay Interim Compensation - (26 Jul 2024)

BANKING

SC has stated that authorized signatories can bind company through their actions but they do not merge their legal status with that of the company. This distinction supports interpretation that drawer under Section 143A of NI Act refers specifically to issuer of cheque, not authorized signatories.

Tags : SUPREME COURT   AUTHORIZED SIGNATORIES   S. 143A OF NI ACT  

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