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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2)(b) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014

(b)"director" in relation to-
(i)a firm, means a partner in the firm;
(ii)a society, a trust or other association of individuals, means the person who is entrusted under the rules of the society, trust or other association with the management of the affairs of the society, trust or other association, as the case may be.