Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 178] [Entire Act] Union of India - Subsection Section 178(ii) in The Companies (Amendment) Act, 2000 (ii)the words" or in the constitution or control of the firm or body corporate acting as its managing agent or scretaries and treasurers," shall be omitted.
