(4)For the purposes of this section, any person in accordance with whose directions or instructions the Board of Directors of a company is accustomed to act shall be deemed to be a Director of the company.] [Substituted by Act 65 of 1960, section 135, for sub-Section (2) (w.e.f. 28.12.1960). ][Substituted by Act 65 of 1960, section 135, for sub-Section (2) (w.e.f. 28.12.1960). ]
