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 1] [Section 318] [Entire Act] Union of India - Subsection Section 318(5) in The Companies Act, 1956 (5)Nothing in this section shall be deemed to prohibit the payment to a Managing Director, or a Director, holding the office of manager, of any remuneration for services rendered by him to the company in any other capacity.
