Companies (Amendment) Act, 2000
124. Omission of sections 248 and 249.-
Sections 248 and 249 of the principal Act shall be omitted.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Companies (Amendment) Act, 2000 124. Omission of sections 248 and 249.- Sections 248 and 249 of the principal Act shall be omitted. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
