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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(2)(b) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973

(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.