(6)The persons referred to in sub-section (5) are the following namely:-(a)[ where the company has a Managing Director or manager, such Managing Director or manager and all officers and other employees of the company; and] [ Substituted by Act 53 of 2000, Section 95, for Clause (a) (w.e.f. 13.12.2000).][* * *] [ Clause (b) and (c) omitted by Act 53 of 2000, Section 95 (w.e.f. 13.12.2000).](d)[ where the company has neither a Managing Director nor manager, every Director of the company.] [ Substituted by Act 53 of 2000, Section 95, for Clause (d) (w.e.f. 13.12.2000).][* * *] [ Clause (e) omitted by Act 53 of 2000, Section 95 (w.e.f. 13.12.2000).]
