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 370(1B)] [Section 370] [Entire Act] Union of India - Subsection Section 370(1B)(a) in The Companies Act, 1956 (a)[* * *] [ Provisions relating to managing agent, secretaries and treasurers have ceased to have effect by Act 17 of 1969, Section 6 (w.e.f. 3.4.1970).] Managing Director or manager of the other body; or