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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(2)(b) in The Karnataka Private Medical Establishments Act, 2007

(b)‘’the director" in relation to:-
(i)a firm means a partner in the firm;
(ii)a society, a trust or other association of individuals means the person who is entrusted under the rules of the society, trust or other association, with management of the affairs of the society, trust or other association, as the case may be.