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[Cites 0, Cited by 0] [Section 294(3)] [Section 294] [Entire Act]

Union of India - Subsection

Section 294(3)(b) in The Companies Act, 1956

(b)if the appointment was made before the date specified in clause (a), terminate the appointment with effect from such date as may be specified in the resolution, not being earlier than five years from the date on which the appointment was made, or the expiry of one year from the commencement of this Act, whichever is later.