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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(2)(b) in Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983

(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 rules of these society or other association, with management of the affairs of the society or other association, as the case may be.