Legal Document View

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
[Cites 0, Cited by 2] [Section 318(3)] [Section 318] [Entire Act]

Union of India - Subsection

Section 318(3)(a) in The Companies Act, 1956

(a)where the Director resigns his office in view of the reconstruction of the company, or of its amalgamation with any other body corporate or bodies corporate, and is appointed as the Managing Director, [* * *] [* * *] [ The words " secretaries and treasurers" omitted by Act 65 of 1960, Section 120 (w.e.f. 28.12.1960).] manager or other officer of the reconstructed company or of the body corporate resulting from the amalgamation;