AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Companies (Amendment) Act, 2000

173. Amendment of section 388E.-

In section 388E of the principal Act,-

(a) in sub-section (1), the proviso shall be omitted;

(b) sub-section (2) shall be omitted.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement