Section 8 in The Negotiable Instruments (Amendment And Miscellaneous Provisions) Act, 2002
8. Amendment of section 141.- In section 141 of the principal Act, in sub- section 1, after the proviso, the following proviso shall be inserted, namely:-" Provided further that where a person is nominated as a Director of a company by virtue of his holding any office or employment in the Central Government or State Government or a financial corporation owned or controlled by the Central Government or the tate Government, as the case may be, he shall not be liable for prosecution under this Chapter.".
