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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(2)(b) in Kerala Cultural Activists Welfare Fund Act, 2010

(b)'Officer of the Company' means the Managing Director or Treasurer or Manager of the Company and includes the office beaters of a firm or Co-operative Society or other association of individuals.