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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2)(b) in The Karnataka Prohibition Of Admission Of Students To The Un-Recognised and Un-Affiliated Educational Institutions Act, 1992

(b)'Director' in relation to,-
(i)a firm means 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 management of the affairs of the society, trust or other association as the case may be.