Companies (Amendment) Act, 2000

118. Amendment of section 240A.-

In section 240A of the principal Act,-

(a) in sub-section (1),-

(i) the words "any managing agent or secretaries and treasurers or" shall be omitted;

(ii) the words "or any associate of such managing agent or secretaries and treasurers" shall be omitted;

(b) in sub-section (3), the words "the managing agent, or the secretaries and treasurers or the associate of such managing agent or secretaries and treasurers or" shall be omitted.

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