(5)Any office or place in a company shall be deemed to be an office or place of profit under the company, within the meaning of this section, if the person holding it [obtains from the company anything] [ Substituted by Act 65 of 1960, Section 57, for " obtains anything" (w.e.f. 28.12.1960).] by way of remuneration, whether as salary, fees, commission, perquisites, the right to occupy free of rent any premises as a place of residence or otherwise.
