Section 95(b) in The Companies (Amendment) Act, 2000
(b)in sub- section (6),- (i) for clause (a), the following clause shall be substituted, namely:-" (a) where the company has a managing director or manager, such managing director or manager and all officers and other employees of the company; and";(ii) clauses (b) and (c) shall be omitted;(iii)for clause (d), the following clause shall be substituted, namely:-" (d) where the company has neither a managing director nor manager, every director of the company.";(iv)clause (e) shall be omitted;
