Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 217I(2)] [Section 217I] [Entire Act]

State of Tamilnadu - Subsection

Section 217I(2)(b) in Tamil Nadu District Municipalities Act, 1920

(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.