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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Telangana - Subsection

Section 60(2)(b) in Telangana Value Added Tax Act, 2005

(b)"Director" in relation to a firm means a partner in the firm, and in relation to any association of persons or body of individuals, means any member controlling the affairs thereof.