Companies (Amendment) Act, 2000

123. Amendment of section 247.-

In section 247 of the principal Act,-

(a) sub-section (4) shall be omitted;

(b) in sub-section (5),-

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

(ii) the words "managing agent, secretaries and treasurers, or associate" at both the places where they occur, shall be omitted;

(iii) the words "or of the managing agent, secretaries, treasurers or associate" shall be omitted.