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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Maharashtra - Subsection

Section 46(2)(b) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(b)"director" in relation to a firms, means a partner in the firm, and in relation to any association of persons or body of individuals, means any member controlling the affairs thereof.