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

Union of India - Subsection

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

(c)where the office of the Director is vacated by virtue of section 203, [* * *] [ The words and figures " Section 280" omitted by Act 31 of 1965, Section 45 (w.e.f. 15.10.1965).] or any of the clauses (a) to [(l)] [ Substituted by Act 65 of 1960, Section 120, for " (k)" (w.e.f. 28.12.1960).], of sub-section (1) of section 283;