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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 203] [Entire Act] Union of India - Subsection Section 203(8) in The Companies Act, 1956 (8)The provisions of this section shall be in addition to, and without prejudice to the operation of, any other provision contained in this Act.Restriction on appointment of firms and bodies corporate to offices
