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

Union of India - Subsection

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

(b)any individual is holding office as the secretary of more than one company having a paid-up share capital of rupees twenty-five lakhs or more, he shall, within a period of six months from such commencement, exercise his option as to the company of which he intends to continue as the secretary and shall, on and from such date, vacate office as secretary in relation to all other companies.]