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Union of India - Section

Section 53 in The Companies (Amendment) Act, 2017

53. Amendment of section 165.

In section 165 of the principal Act, in sub-section (1), the Explanation shall be renumbered as Explanation I and after Explanation I as so numbered, the followingExplanation shall be inserted, namely:—"Explanation II.—For reckoning the limit of directorships of twenty companies, the directorship in a dormant company shall not be included.".