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[Cites 0, Cited by 0] [Section 270] [Entire Act]

Union of India - Subsection

Section 270(2) in The Companies Act, 1956

(2)Any provision in the articles of the company (whether made before or after the commencement of this Act) shall be void in so far as it requires a person to hold the qualification shares before his appointment as a Director or to obtain them within a shorter time than two months after his appointment as such.