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] [Section 386] [Entire Act] Union of India - Subsection Section 386(1) in The Companies Act, 1956 (1)No company shall, after the commencement of this Act, appoint or employ any person as manager, if he is either the manager or the Managing Director of any other company, except as provided in sub-section (2).
