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 6] [Entire Act] Union of India - Section Section 368 in The Companies Act, 1956 368. Managing agent to be subject to control of Board and to restrictions in Schedule VII .- [ Omitted by the Companies (Amendment) Act, 2000 (53 of 2000), section 164 (w.e.f. 13-12-2000)].
