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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Maharashtra - Subsection

Section 65(2)(b) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(b)"Director", in relation to a firm, means a partner in the firm and in relation to any association of persons or body of individuals, means any member controlling the affairs thereof.