Section 60(3)(b) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018

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State of Jammu-Kashmir - Subsection

Section 60(3)(b) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018

(b)"director", in relation to-

(i)a firm, means a partner in the firm ;

(ii)any association of persons or a body of individuals, means any member controlling the affairs thereof.