Companies (Amendment) Act, 2000

72. Amendment of section 165.-

In section 165 of the principal Act,-

(a) in sub-section (3),-

(i) in clause (d), the words "managing agent, secretaries and treasurers," shall be omitted;

(ii) for clause (g), the following clause shall be substituted, namely:-

"(g) the arrears, if any, due on calls from every director and from the manager; and

(iii) for clause (h), the following clause shall be substituted, namely:-

"(h) the particulars of any commission or brokerage paid or to be paid in connection with the issue or sale of shares or debentures to any director or to the manager,";

(b) in sub-section (9), for the words "five hundred rupees", the words "five thousand rupees" shall be substituted.