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 4] [Entire Act] Union of India - Section Section 204A in The Companies Act, 1956 204A. Restrictions on the appointment of former Managing agents or secretaries and treasurers to any office .- [Omitted by the Companies (Amendment) Act, 2000 (53 of 2000), section 91 (w.e.f. 13-12-2000).]Dividends and manner and time of payment thereof
