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[Cites 0, Cited by 0] [Section 22B(2)] [Section 22B] [Entire Act]

Union of India - Subsection

Section 22B(2)(c) in The Unlawful Activities (Prevention) Act, 1967

(c)“director”, in relation to a society or trust, means a member of its governing board other than an ex officio member representing the interests of the Central or State Government or the appropriate statutory authority.]