Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 2] [Entire Act] Union of India - Subsection Section 2(77) in The Companies Act, 2013 (77)“relative”, with reference to any person, means any one who is related to another, if—(i)they are members of a Hindu Undivided Family;(ii)they are husband and wife; or(iii)one person is related to the other in such manner as may be prescribed;
