(3)Any office or place [* * *] [ The words " in a company" omitted by Act 65 of 1960, Section 116 (w.e.f. 28.12.1960).] shall be deemed to be an office or place of profit under the company [within the meaning of this section,] [ Substituted by Act 41 of 1974, Section 29, for " within the meaning of sub-Section (1)" (w.e.f. 1.2.1975).]-(a)in case the office or place is held by a Director, if the Director holding it [obtains from the company anything] [ Substituted by Act 65 of 1960, Section 116, for " obtains anything" (w.e.f. 28.12.1960).] by way of remuneration over and above the remuneration to which he is entitled as such Director, whether as salary, fees, commission, perquisites, the right to occupy free of rent any premises as a place of residence, or otherwise;(b)in case the office or place is held by an individual other than a Director or by any firm, private company or other body corporate, if the individual, firm, private company or body corporate holding it obtains from the company anything by way of remuneration whether as salary, fees, commission, perquisites, the right to occupy free of rent any premises as a place of residence, or otherwise.
