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[Cites 0, Cited by 0] [Section 165(3)] [Section 165] [Entire Act]

Union of India - Subsection

Section 165(3)(g) in The Companies Act, 1956

(g)[ the arrears, if any, due on calls from every Director and from the manager; and] [ Substituted by Act 53 of 2000, Section 72, for Clause (g) (w.e.f. 13.12.2000).]