Companies (Amendment) Act, 2000
170. Omission of sections 377 to 383.-
Sections 377 to 383 of the principal Act shall be omitted.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Companies (Amendment) Act, 2000 170. Omission of sections 377 to 383.- Sections 377 to 383 of the principal Act shall be omitted. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
