Section 120 in The Companies (Amendment) Act, 2000
120. Amendment of section 242.- In section 242 of the principal Act, in sub- section 1,-(a) the words" managing agent, secretaries and treasurers, or associate of a managing agent or secretaries and treasurers," shall be omitted;
(b)for the words" agents of the company, body corporate, managing agent, secretaries and treasurers, or associate", the words" agents of the company or body corporate," shall be substituted.
