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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(i) in The Companies (Amendment) Act, 2017

(i)in clause (a), the following proviso shall be inserted, namely:—"Provided that where he incurs disqualification under sub-section (2) of section 164, the office of the director shall become vacant in all the companies, other than the company which is in default under that sub-section.";