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[Cites 0, Cited by 2] [Section 215(1)] [Section 215] [Entire Act]

Union of India - Subsection

Section 215(1)(ii) in The Companies Act, 1956

(ii)in the case of any other company, by its [* * * [ The words " managing agent, secretaries and treasurers," omitted by Act 53 of 2000, Section 100 (w.e.f. 13.12.2000).]] manager or secretary, if any, and by not less than two Directors of the company one of whom shall be a Managing Director where there is one.