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Companies Act, 1956 Sec 197A - Company not to appoint or employ certain different categories of managerial personnel at the same time. Notwithstanding anything contained in this Act or any other law or any agreement or instrument, no company shall, after the commencement of the Companies (Amendment) Act, 1960, (65 of 1960), appoint or employ at the same time, or after the expiry of six months from such commencement continue the appointment or employment at the same time, of more than one of the following categories of managerial personnel, namely : (a) managing director, (b) [Redundant] (c) [Redundant] (d) manager.    |
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