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Companies Act, 1956 Sec 260 - Additional directors. Nothing in section 255, 258 or 259 shall affect any power conferred on the Board of directors by the articles to appoint additional directors : Provided that such additional directors shall hold office only up to the date of the next annual general meeting of the company : Provided further that the number of the directors and additional directors together shall not exceed the maximum strength fixed for the Board by the articles.    |
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