Companies (Amendment) Act, 2000
213. Amendment of section 568.-
In section 568 of the principal Act, in clause (a), the words "the managing agent, if any, the secretaries and treasurers, if any," shall be omitted.
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Companies (Amendment) Act, 2000 213. Amendment of section 568.- In section 568 of the principal Act, in clause (a), the words "the managing agent, if any, the secretaries and treasurers, if any," shall be omitted. |
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