(2)In a limited company in which the liability of a Director, [* * *] [ The words " ,managing agent, secretaries and treasurers" omitted by Act 53 of 2000, Section 157 (w.e.f. 13.12.2000).] or manager is unlimited, the Directors, [* * *] [ The words " ,the managing agent, secretaries and treasurers" omitted by Act 53 of 2000, Section 157 (w.e.f. 13.12.2000).] and the manager of the company, and the member who proposes a person for appointment to the office of Director, [* * *] [ The words " ,managing agent, secretaries and treasurers" omitted by Act 53 of 2000, Section 157 (w.e.f. 13.12.2000).] or manager, shall add to that proposal a statement that the liability of the person holding that office will be unlimited; and before the person accepts the office or acts therein, notice in writing that his liability will be unlimited, shall be given to him by the following or one of the following persons, namely, the promoters of the company, its Directors, [* * *] [ The words " ,its managing agent, secretaries and treasurers" omitted by Act 53 of 2000, Section 157 (w.e.f. 13.12.2000).] or manager, if any, and its officers.
