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[Cites 0, Cited by 0] [Section 317] [Entire Act]

Union of India - Subsection

Section 317(3) in The Companies Act, 1956

(3)Nothing contained in sub-section (1) shall be deemed to prohibit the re-appointment, re-employment, or the extension of the term of office, of any person by further periods not exceeding five years on each occasion:Provided that any such re-appointment, re-employment or extension shall not be sanctioned earlier than two years from the date on which it is to come into force.