Companies (Amendment) Act, 2000

115. Amendment of section 234A.-

In section 234A of the principal Act,-

(a) in sub-section (1),-

(i) the words "any managing agent or secretaries and treasurers or" shall be omitted;

(ii) the words "or any associate of such managing agent or secretaries and treasurers," shall be omitted;

(b) in sub-section (3), the words "the managing agent or the secretaries and treasurers or the associate of such managing agent or secretaries and treasures or" shall be omitted.