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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(2)(b) in Telangana Public Examinations (Prevention of Malpractices and Unfair Means) Act, 1997

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