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[Cites 0, Cited by 6] [Section 255] [Entire Act]

Union of India - Subsection

Section 255(1) in The Companies Act, 1956

(1)[Unless the articles provide for the retirement of all Directors at every annual general meeting, not less than two-thirds] of the total number of Directors of a public company, or of a private company which is a subsidiary of a public company, shall-
(a)be persons whose period of office is liable to determination by retirement of Directors by rotation; and
(b)save as otherwise expressly provided in this Act, be appointed by the company in general meeting.