Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 214 in The Companies (Amendment) Act, 2000 214. Amendment of section 583.- In section 583 of the principal Act, in sub- section (5), in clauses (a) and (b), the words" managing agent, secretaries and treasurers," shall be omitted.
