Companies (Amendment) Act, 2000

119. Amendment of section 241.-

In section 241 of the principal Act, in sub-section (2),-

(a) in clause (a), the words "managing agent, secretaries and treasurers or associate" shall be omitted; (b) in clause (b),-

(i) for sub-clause (i), the following sub-clause shall be substituted, namely:-

"(i) who is a member of the company or other body corporate dealt with in the report by virtue of section 239; or";

(ii) sub-clause (ii) shall be omitted;

(iii) in sub-clause (iii), the words ", managing agent, secretaries and treasurers or associate" shall be omitted. 120. Amendment of section 242.