Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2)(b) in The Andhra Pradesh Public Examinations (Prevention Of Malpractices And Unfair Means) Act, 1997

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