Companies (Amendment) Act, 2000
159. Omission of sections 324, 324A, 325, 325A, 326 to 348.-
Sections 324, 324A, 325, 325A, 326 to 348 of the principal Act shall be omitted.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Companies (Amendment) Act, 2000 159. Omission of sections 324, 324A, 325, 325A, 326 to 348.- Sections 324, 324A, 325, 325A, 326 to 348 of the principal Act shall be omitted. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
