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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(2)(b) in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992

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