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] [Entire Act] Union of India - Section Section 213 in The Companies (Amendment) Act, 2000 213. Amendment of section 568.- In section 568 of the principal Act, in clause (a), the words" the managing agent, if any, the secretaries and treasurers, if any," shall be omitted.
