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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(d) in The Maharashtra Fruits Nurseries And Sale Of Fruit Plants (Regulation) Act, 1969

(d)“owner”, in relation to a fruit nursery, means the person who, or the authority which, has the ultimate control over the affairs of such fruit nursery ; and where the said affairs are entrusted to a manager, managing director or managing agent, such manager, managing director or managing agent shall be deemed to be the owner of the fruit nursery;