Companies (Amendment) Act, 2000

148. Amendment of section 303.-

In section 303 of the principal Act,-

(a) the words "managing agent, secretaries and treasurers," wherever they occur, shall be omitted;

(b) in sub-section (1), in clause (a), the words "managing agent" shall be omitted;

(c) in sub-section (3), for the words "fifty rupees", the words "five hundred rupees" shall be substituted.