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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Karnataka - Subsection

Section 91(3) in Karnataka Police Act, 1963

(3)For the purposes of sections 78, 79 and 90, a 'firm' shall be deemed to be a person.Explanation. - For the purposes of this section,-
(a)"company" means a body corporate, and includes a firm or other association of individuals; and
(b)"director" in relation to a firm, means a partner in the firm.