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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Telangana - Subsection

Section 58(2)(b) in Telangana Infrastructure Development Corporation Act, 1998

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