Section 336   [ View Judgements ]

Vacation of office on conviction in certain cases.


336. VACATION OF OFFICE ON CONVICTION IN CERTAIN CASES.

Subject to the provisions of sections 340 and 341, the managing agent of a company shall also be deemed to have vacated his office as such, if -

(a) the managing agent;

(b) in case the managing agent is a firm, any partner in the firm; or

(c) in case the managing agent is a body corporate, any director of, or any officer holding a general power of attorney from, such body corporate;

is convicted by a Court in India, after the commencement of this Act, of any offence, and sentenced therefor to imprisonment for a period of not less than six months.

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