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 116] [Entire Act] Union of India - Subsection Section 116(b) in The Companies (Amendment) Act, 2000 (b)for clause (d), the following clause shall be substituted, namely:-" (d) any person who is or has at any relevant time been the company' s managing director or manager,";
