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Companies (Amendment) Act, 2000 157. Amendment of section 322.- In section 322 of the principal Act,- (a) in sub-section (1), the words "or of the managing agent, secretaries and treasurers" shall be omitted; (b) in sub-section (2),- (i) the words ", managing agent, secretaries and treasurers" at both the places where they occur, shall be omitted; (ii) the words ", the managing agent, secretaries and treasurers" shall be omitted; (iii) the words ", its managing agent, secretaries and treasurers," shall be omitted; (c) in sub-section (3),- (i) the words "managing agent, secretaries and treasurers" at both the places where they occur, shall be omitted; (ii) for the words "one thousand rupees", the words "ten thousand rupees" shall be substituted. 158. Amendment of section 323.    |
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