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[Cites 0, Cited by 1] [Section 317] [Entire Act]

Union of India - Subsection

Section 317(2) in The Companies Act, 1956

(2)Any individual holding at the commencement of this Act the office of Managing Director in a company shall unless his term expires earlier, be deemed to have vacated his office immediately on the expiry of five years from the commencement of this Act.