Section 2(1)(f) in The Cost And Works Accountants Act, 1959

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Union of India - Subsection

Section 2(1)(f) in The Cost And Works Accountants Act, 1959

(f)“Institute” means the Institute of Cost Accountants of India constituted under this Act;

(fa)“notification” means a notification published in the Official Gazette;

(A)a partnership as defined in section 4 of the Indian Partnership Act, 1932 (9 of 1932); or

(B)a limited liability partnership which has no company as its Partner;

(fb)"partner" shall have the meaning assigned to it in section 4 of the Indian Partnership Act, 1932 (9 of 1932) or in clause (q) of sub-section (I) of section 2 of the Limited Liability Partnership Act, 2008 (6 of 2009), as the case may be;

(fc)"partnership" means—

(A)A partnership as defined in section 4 of the Indian Partnership Act, 1932 (9 of 1932); or

(B)A limited liability partnership which has no company as its Partner;

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Union of India - Subsection

Section 2(1)(f) in The Cost And Works Accountants Act, 1959