Companies (Amendment) Act, 2000

95. Amendment of section 209.-

In section 209 of the principal Act,-

(a) in sub-section (5), for the words "one thousand rupees", the words "ten thousand rupees" shall be substituted;

(b) in sub-section (6),-

(i) for clause (a), the following clause shall be substituted, namely:-

"(a) where the company has a managing director or manager, such managing director or manager and all officers and other employees of the company; and";

(ii) clauses (b) and

(c) shall be omitted;

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

"(d) where the company has neither a managing director nor manager, every director of the company."; (iv) clause (e) shall be omitted;

(c) in sub-section (7),-

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

(ii) for the words "one thousand rupees", the words "ten thousand rupees" shall be substituted.