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[Cites 0, Cited by 0] [Section 383A(2)] [Section 383A] [Entire Act]

Union of India - Subsection

Section 383A(2)(a) in The Companies Act, 1956

(a)any firm or body corporate is holding office, as the secretary of a company, such firm or body corporate shall, within six months from such commencement, vacate office as secretary of such company;