Section 157(b) in The Companies (Amendment) Act, 2000

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Union of India - Subsection

Section 157(b) in The Companies (Amendment) Act, 2000

(b)in sub- section (2),-(i) the words", managing agent, secretaries and treasurers" at both the places where they occur, shall be omitted;

(ii)the words", the managing agent, secretaries and treasurers" shall be omitted;

(iii)the words", its managing agent, secretaries and treasurers," shall be omitted;