Section 148 in The Companies (Amendment) Act, 2000
148. Amendment of section 303.- In section 303 of the principal Act,-(a) the words" managing agent, secretaries and treasurers," wherever they occur, shall be omitted;
(b)in sub- section (1), in clause (a), the words" managing agent" shall be omitted;(c)in sub- section (3), for the words" fifty rupees", the words" five hundred rupees" shall be substituted.
