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Companies (Amendment) Act, 2000 121. Amendment of section 243. In section 243 of the principal Act,- (a) the words "or any such managing agent, secretaries and treasurers or associate being a body corporate," shall be omitted. (b) for the words "the company, body corporate, managing agent, secretaries and treasurers or associate," at both the places where they occur, the words "the company or body corporate," shall be substituted.    |
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