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[Cites 0, Cited by 0] [Section 264(2)] [Section 264] [Entire Act]

Union of India - Subsection

Section 264(2)(b) in The Companies Act, 1956

(b)an additional or alternate Director, or a person filling a casual vacancy in the office of a Director under section 262, appointed as a Director or re-appointed as an additional or alternate Director, immediately on the expiry of his term of office, or