Companies (Amendment) Act, 2000
214. Amendment of section 583.-
In section 583 of the principal Act, in sub-section (5), in clauses (a) and (b), the words "managing agent, secretaries and treasurers," shall be omitted.
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Companies (Amendment) Act, 2000 214. Amendment of section 583.- In section 583 of the principal Act, in sub-section (5), in clauses (a) and (b), the words "managing agent, secretaries and treasurers," shall be omitted. |
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