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Companies Act, 1956 PART-III Provisions applicable to Parts I and II of this Schedule 1. he appointment and remuneration referred to in Parts I and II of this Schedule shall be subject to approval by a resolution of the shareholders in general meeting. 2. The auditor or the secretary of the company or where the company has not appointed a secretary, a secretary in whole-time practice shall certify that the requirements of this Schedule have been complied with and such certificate shall be incorporated in the return filed with the Registrar under sub-section (2) of section 269.] Note :- The Principal Schedule was inserted by the Companies (Amendment) Act, 1988 vide GSR No. 559(E) dated 10.06.98 and subsequently amended vide - (i) GSR 784 (E) dated 13.07.1988 (ii) GSR 723 (E) dated 18.09.1990 (iii) GSR 510 (E) dated 14.07.1993 (iv) GSR 48 (E) dated 01.02.1994 (v) GSR 418 (E) dated 12.09.1996 (vi) GSR 215 (E) dated 02.03.2000    |
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