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[Cites 0, Cited by 2] [Section 407(1)] [Section 407] [Entire Act]

Union of India - Subsection

Section 407(1)(b) in The Companies Act, 1956

(b)no managing or other Director, [* * *] [ The words " managing agent, secretaries and treasurers" omitted by Act 53 of 2000, Section 182 (w.e.f. 13.12.2000).] or manager whose agreement is so terminated or set aside [* * *] [ The words " managing agent or secretaries and treasurers" omitted by Act 53 of 2000, Section 182 (w.e.f. 13.12.2000).] shall, for a period of five years from the date of [the order terminating or setting aside the agreement] [ Substituted by Act 65 of 1960, Section 154, for " the order terminating the agreement" (w.e.f. 28.12.1960).], without the leave of the [Tribunal] [ Substituted by Act 11 of 2003, Section 44, for " Company Law Board" .], be appointed, or act, as the managing or other Director [* * *] [ The words " managing agent or secretaries and treasurers" omitted by Act 53 of 2000, Section 182 (w.e.f. 13.12.2000).] or manager of the company.