Companies (Amendment) Act, 2000

178. Amendment of section 398.-

In section 398 of the principal Act, in sub-section (1), in clause (b),-

(i) the words "or of its managing agent or secretaries and treasurers" shall be omitted;

(ii) the words "or in the constitution or control of the firm or body corporate acting as its managing agent or secretaries and treasurers," shall be omitted.