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[Cites 0, Cited by 0] [Section 240(6)] [Section 240] [Entire Act]

Union of India - Subsection

Section 240(6)(b) in The Companies Act, 1956

(b)the expression "agent", in relation to any company, body corporate or person, means any one acting or purporting to act for or on behalf of such company, body corporate or person, and includes the bankers and legal advisers of, and persons employed as auditors by, such company, body corporate or person; and