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The Joint-stock Companies Act, 1857 IX. Use of printed copies of Memorandum or Articles.- Any person signing a printed copy of the Memorandum of Association, or Articles of Association, shall be deemed to have signed such Memorandum and Articles respectively. Attestation of execution.- The execution by any person of the Memorandum of Association or Articles of Association shall be attested by one witness at the least.    |
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