Section 382   [ View Judgements ]

Secretaries and treasurers not to appoint directors.


382. SECRETARIES AND TREASURERS NOT TO APPOINT DIRECTORS.

Secretaries and treasurers shall have no right to appoint any director of the company; and sections 377 and 261 shall not apply to, or in relation to, secretaries and treasurers, or persons connected or associated with them in the manner in which the persons specified in section 261 are connected or associated with managing agents.

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