95. Amendment of section 209.- In section 209 of the principal Act,-(a) in sub- section (5), for the words" one thousand rupees", the words" ten thousand rupees" shall be substituted;
(b)in sub- section (6),- (i) for clause (a), the following clause shall be substituted, namely:-" (a) where the company has a managing director or manager, such managing director or manager and all officers and other employees of the company; and";(ii) clauses (b) and (c) shall be omitted;(iii)for clause (d), the following clause shall be substituted, namely:-" (d) where the company has neither a managing director nor manager, every director of the company.";(iv)clause (e) shall be omitted;(c)in sub- section (7),-(i) the words" managing agent, secretaries and treasurers," shall be omitted;(ii)for the words" one thousand rupees", the words" ten thousand rupees" shall be substituted.
