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[Cites 0, Cited by 2] [Section 209(6)] [Section 209] [Entire Act]

Union of India - Subsection

Section 209(6)(a) in The Companies Act, 1956

(a)[ where the company has a Managing Director or manager, such Managing Director or manager and all officers and other employees of the company; and] [ Substituted by Act 53 of 2000, Section 95, for Clause (a) (w.e.f. 13.12.2000).]