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 223 in The Companies (Amendment) Act, 2000 223. Amendment of section 627.- In section 627 of the principal Act, in sub- section 1, in clause (ii), the words" managing agent, secretaries and treasurers or" shall be omitted.
