(2)Every [other] [ Substituted by Act 31 of 1965, Section 29, for " private" (w.e.f. 15.10.1965).] company [* * *] [ The words " which is not a subsidiary of a public company" omitted by Act 65 of 1960 Section 81 (w.e.f. 28.12.1960).] shall have at least two Directors.
