Companies (Amendment) Act, 2000

157. Amendment of section 322.-

In section 322 of the principal Act,-

(a) in sub-section (1), the words "or of the managing agent, secretaries and treasurers" shall be omitted;

(b) in sub-section (2),-

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

(ii) the words ", the managing agent, secretaries and treasurers" shall be omitted;

(iii) the words ", its managing agent, secretaries and treasurers," shall be omitted;

(c) in sub-section (3),-

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

(ii) for the words "one thousand rupees", the words "ten thousand rupees" shall be substituted. 158. Amendment of section 323.