Section 157 in The Companies (Amendment) Act, 2000
157. Amendment of section 322.- In section 322 of the principal Act,-(a) in sub- section (1), the words" or of the managing agent, secretaries and treasurers" shall be omitted;
(b)in sub- section (2),-(i) the words", managing agent, secretaries and treasurers" at both the places where they occur, shall be omitted;(ii)the words", the managing agent, secretaries and treasurers" shall be omitted;(iii)the words", its managing agent, secretaries and treasurers," shall be omitted;(c)in sub- section (3),-(i) the words" managing agent, secretaries and treasurers" at both the places where they occur, shall be omitted;(ii)for the words" one thousand rupees", the words" ten thousand rupees" shall be substituted.
