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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(7) in Tamil Nadu Debt Relief Act, 1972

(7)"person" means an individual and includes an undivided Hindu family, a marumakkattayam or aliyasantana tarwad or tavazhi, but does not include a body corporate, a charitable or religious institution or an unincorporated company or association or any firm as defined in the Indian Partnership Act, 1932 (Central Act IX of 1932);