Companies (Amendment) Act, 2000
84. Amendment of section 197A.-
In section 197A of the principal Act, clauses (b) and (c) shall be omitted.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Companies (Amendment) Act, 2000 84. Amendment of section 197A.- In section 197A of the principal Act, clauses (b) and (c) shall be omitted. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
