Companies (Amendment) Act, 2000
68. Amendment of section 159.-
In section 159 of the principal Act, in sub-section (1), in clause (g), the words "managing agents, secretaries and treasurers" shall be omitted.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Companies (Amendment) Act, 2000 68. Amendment of section 159.- In section 159 of the principal Act, in sub-section (1), in clause (g), the words "managing agents, secretaries and treasurers" shall be omitted. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
