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[Cites 0, Cited by 0] [Section 469(2)] [Section 469] [Entire Act]

Union of India - Subsection

Section 469(2)(b) in The Companies Act, 1956

(b)in the case of a limited company, make to any Director, [* * *] [ The words " managing agent, secretaries and treasurers" omitted by Act 53 of 2000, Section 190 (w.e.f. 13.12.2000).] or manager whose liability is unlimited, or to his estate, the like allowance.