72. Amendment of section 165.- In section 165 of the principal Act,-(a) in sub- section (3),-(i) in clause (d), the words" managing agent, secretaries and treasurers," shall be omitted;
(ii)for clause (g), the following clause shall be substituted, namely:-" (g) the arrears, if any, due on calls from every director and from the manager; and(iii)for clause (h), the following clause shall be substituted, namely:-" (h) the particulars of any commission or brokerage paid or to be paid in connection with the issue or sale of shares or debentures to any director or to the manager,";(b)in sub- section (9), for the words" five hundred rupees", the words" five thousand rupees" shall bs substituted.
