Section 178 in The Companies (Amendment) Act, 2000
178. Amendment of section 398.- In section 398 of the principal Act, in sub- section 1, in clause (b),-(i) the words" or of its managing agent or secretaries and treasurers" shall be omitted;
(ii)the words" or in the constitution or control of the firm or body corporate acting as its managing agent or scretaries and treasurers," shall be omitted.
