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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978

(1)Every person holding office as a director of a dissolved company immediately before the appointed day shall, on that day, cease to hold office as such director.