Section 52(ii) in The Companies (Amendment) Act, 2017
(ii)in sub-section (3), for the proviso, the following proviso shall be substituted, namely:—"Provided that the disqualifications referred to in clauses (d), (e) and (g) of sub-section (1) shall continue to apply even if the appeal or petition has been filed against the order of conviction or disqualification.".
