Section 63(2)(b) in Assam General Sales Tax Act, 1993

[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Assam - Subsection

Section 63(2)(b) in Assam General Sales Tax Act, 1993

(b)"Director" in relation to:-

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

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