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[Cites 0, Cited by 0] [Section 309(4)] [Section 309] [Entire Act]

Union of India - Subsection

Section 309(4)(i) in The Companies Act, 1956

(i)one per cent of the net profits of the company, if the company has a managing or whole-time Director, [* * *] [or a manager; [Substituted by Act 31 of 1965, Section 42, for sub-Section (4) (w.e.f. 15.10.1965). ]