(2A)[Every individual, firm, private company or other body corporate proposed to be appointed to any office or place of profit to which this section applies shall, before or at the time of such appointment, declare in writing whether he or it is or is not connected with a Director of the company in any of the ways referred to in sub-section (1).] [ Inserted by Act 65 of 1960, Section 116 (w.e.f. 28.12.1960).]
