Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 165 in The Companies (Amendment) Act, 2000 165. Amendment of section 370A.- In section 370A of the principal Act,-(a) the words and figures" section 369 or" shall be omitted; (b)in the proviso, clause (a) shall be omitted.
