Report No. 54
Chapter 29
Suits by and Against Corporations
Introductory
29.1. Order 29 deals with suits by and against corporations. There are provisions for the subscription and verification of the plaint, and for service of the summons on a corporation. As regards forum in the case of suits against corporations, Explanation II to section 17 is relevant.1 The Court may require the personal appearance of any principal officer of a corporation, able to answer material questions relating to the suit. There are not many points of controversy concerning this Order. We, therefore, recommend no change in this Order.
1. See discussion relating to section 17.
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