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Companies (Amendment) Act, 2000 120. Amendment of section 242.- In section 242 of the principal Act, in sub-section (1),- (a) the words "managing agent, secretaries and treasurers, or associate of a managing agent or secretaries and treasurers," shall be omitted; (b) for the words "agents of the company, body corporate, managing agent, secretaries and treasurers, or associate", the words "agents of the company or body corporate," shall be substituted.    |
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