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[Cites 0, Cited by 9] [Section 209(6)] [Section 209] [Entire Act]

Union of India - Subsection

Section 209(6)(d) in The Companies Act, 1956

(d)[ where the company has neither a Managing Director nor manager, every Director of the company.] [ Substituted by Act 53 of 2000, Section 95, for Clause (d) (w.e.f. 13.12.2000).]