204A. Restrictions on the appointment of former managing agents or secretaries and treasurers to any office.
1[204A. Restrictions on the appointment of former managing agents or secretaries and treasurers to any office.
[Rep. by the Companies (Amendment) Act, 2000 (53 of 2000) sec. 91 (w.e.f.13-12-2000).
1. Ins. by Act 41 of 1974, sec. 17 (w.e.f. 1-2-1975).
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