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Union of India - Section

Section 115 in The Companies (Amendment) Act, 2000

115. Amendment of section 234A.- In section 234A of the principal Act,-(a) in sub- section (1),-(i) the words" any managing agent or secretaries and treasurers or" shall be omitted;

(ii)the words" or any associate of such managing agent or secretaries and treasurers," shall be omitted;
(b)in sub- section (3), the words" the managing agent or the secretaries and treasurers or the associate of such managing agent or secretaries and treasures or" shall be omitted.