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Companies (Amendment) Act, 2000 123. Amendment of section 247.- In section 247 of the principal Act,- (a) sub-section (4) shall be omitted; (b) in sub-section (5),- (i) the words "or of any managing agent, secretaries and treasurers, or associate" shall be omitted; (ii) the words "managing agent, secretaries and treasurers, or associate" at both the places where they occur, shall be omitted; (iii) the words "or of the managing agent, secretaries, treasurers or associate" shall be omitted.    |
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