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Companies Act, 2013 243. Consequence of termination or modification of certain agreements. 1. Where an order made under section 242 terminates, sets aside or modifies an agreement such as is referred to in sub-section (2 ) of that section,— a. such order shall not give rise to any claims whatever against the company by any person for damages or for compensation for loss of office or in any other respect either in pursuance of the agreement or otherwise; b. no managing director or other director or manager whose agreement is so terminated or set aside shall, for a period of five years from the date of the order terminating or setting aside the agreement, without the leave of the Tribunal, be appointed, or act, as the managing director or other director or manager of the company: Provided that the Tribunal shall not grant leave under this clause unless notice of the intention to apply for leave has been served on the Central Government and that Government has been given a reasonable opportunity of being heard in the matter. 2. Any person who knowingly acts as a managing director or other director or manager of a company in contravention of clause (b ) of sub-section (1 ), and every other director of the company who is knowingly a party to such contravention, shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five lakh rupees, or with both.    |
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