Companies Act, 1956

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w w w . L a w y e r S e r v i c e s . i n

Section 275   [ View Judgements ]

No person to be a director of more than twenty companies.


275. No person to be a director of more than fifteen companies
275. No person to be a director of more than 1[fifteen companies]
After the commencement of this Act, no person shall, save as otherwise provided in section 276, hold office at the same time as director in more than 1[fifteen companies].

1. Subs. by Act 53 of 2000, sec. 133 for "twenty companies" (w.e.f. 13-12-2000).

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