(7)The provisions of this section shall apply in relation to any resolution [* * *] [ The words " or proposed resolution" omitted by Act 65 of 1960, Section 109 (w.e.f. 28.12.1960).] of the Board of Directors of a company appointing a Manager or a Managing or whole-time Director, or varying any previous contract or resolution of the company relating to the appointment of a Manager or a Managing or whole-time Director, as they apply in relation to any contract [* * *] [ The words " or proposed contract" omitted by Act 65 of 1960, Section 109 (w.e.f. 28.12.1960).] for the like purpose.Register of Directors, etc.
