Section 109(2)(b) in Occupational Safety, Health and Working Conditions Code, 2020

[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

(b)"director" means,-

(i)in relation to a firm a partner thereof; or

(ii)the owner of a mine being a firm or other association of individuals or a company; or

(iii)in case of association of individuals other than specified in sub-clause (ii), any of its members.

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