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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(2)(b) in The Maharashtra Water Conservation Corporation Act, 2000

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