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[Cites 0, Cited by 16] [Section 256] [Entire Act]

Union of India - Subsection

Section 256(2) in The Companies Act, 1956

(2)The Directors to retire by rotation at every annual general meeting shall be those who have been longest in office since their last appointment, but as between persons who became Directors on the same day, those who are to retire shall, in default of and subject to any agreement among themselves, be determined by lot.