Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 182] [Entire Act] Union of India - Subsection Section 182(b) in The Companies (Amendment) Act, 2000 (b)in sub- section (2),-(A) in clause (a), the words" managing agent, secretaries and treasurers" shall be omitted;
