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Union of India - Section

Section 30 in The Companies Act, 1956

(30)["officer" includes any Director, Manager or secretary or any person in accordance with whose directions or instructions the Board of Directors or any one or more of the Directors is or are accustomed to act;] [Substituted by Act 53 of 2000, Section 2, for Clause (30) (w.e.f. 13.12.2000).]