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[Cites 0, Cited by 0] [Section 407(2)] [Section 407] [Entire Act]

Union of India - Subsection

Section 407(2)(a) in The Companies Act, 1956

(a)Any person who knowingly acts as a managing or other Director, [* * *] [ The words " managing agent or secretaries and treasurers" omitted by Act 53 of 2000, Section 182 (w.e.f. 13.12.2000).] or manager of a company in contravention of clause (b) of sub-section (1);