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[Cites 0, Cited by 0] [Section 321] [Entire Act]

Union of India - Subsection

Section 321(4) in The Companies Act, 1956

(4)Nothing in sections 319 and 320 shall be taken to prejudice the operation of any rule of law requiring disclosure to be made with respect to any such payments as are therein mentioned or with respect to any other like payments made or to be made to the Directors of a company.Directors with unlimited liability