Section 119 in The Companies (Amendment) Act, 2000
119. Amendment of section 241.- In section 241 of the principal Act, in sub- section (2),-(a) in clause (a), the words" managing agent, secretaries and treasurers or associate" shall be omitted;
(b)in clause (b),-(i) for sub- clause (i), the following sub- clause shall be substituted, namely:-" (i) who is a member of the company or other body corporate dealt with in the report by virtue of section 239; or";(ii)sub- clause (ii) shall be omitted;(iii)in sub- clause (iii), the words", managing agent, secretaries and treasurers or associate" shall be omitted.
