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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Punjab - Subsection

Section 37(2)(b) in Punjab Apartment and Property Regulation Act, 1995

(b)"director" in relation to firm means a partner in the firm, and in relation to a development authority or public authority means a person who takes decisions on matters of policy in its affairs.