Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 314(3)] [Section 314] [Entire Act]

Union of India - Subsection

Section 314(3)(a) in The Companies Act, 1956

(a)in case the office or place is held by a Director, if the Director holding it [obtains from the company anything] [ Substituted by Act 65 of 1960, Section 116, for " obtains anything" (w.e.f. 28.12.1960).] by way of remuneration over and above the remuneration to which he is entitled as such Director, whether as salary, fees, commission, perquisites, the right to occupy free of rent any premises as a place of residence, or otherwise;