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Union of India - Section

Section 182 in The Companies (Amendment) Act, 2000

182. Amendment of section 407.- In section 407 of the principal Act,-(a) in sub- section (1), in clause (b),-(i) the words" managing agent, secretaries and treasurers," at both the places where they occur, shall be omitted;

(ii)the words" managing agent or secretaries and treasurers" shall be omitted;
(b)in sub- section (2),-(A) in clause (a), the words" managing agent, secretaries and treasurers" shall be omitted;
(B)clause (b) shall be omitted;
(C)in clause (c), for the words" five thousand rupees", the words" fifty thousand rupees" shall be substituted.