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Union of India - Section

Section 260 in The Companies Act, 1956

260. Additional Directors .-

Nothing in section 255, 258 or 259 shall affect any power conferred on the Board of Directors by the articles to appoint additional Directors:Provided that such additional Directors shall hold office only up to the date of the next annual general meeting of the company:Provided further that the number of the Directors and additional Directors together shall not exceed the maximum strength fixed for the Board by the articles.