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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(2)(a) in Kerala Cultural Activists Welfare Fund Act, 2010

(a)'Company' means a company defined under section 3 of the Companies Act, 1956 Central Act 1 of 1956) and includes a firm, a Co-operative Society or other association of individuals.