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[Cites 0, Cited by 0] [Section 202(2)] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(2)(a) in The Companies Act, 2013

(a)where the director resigns from his office as a result of the reconstruction of the company, or of its amalgamation with any other body corporate or bodies corporate, and is appointed as the managing or whole-time director, manager or other officer of the reconstructed company or of the body corporate resulting from the amalgamation;