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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(2)(b) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002

(b)"Director", in relation to a firm, means a partner in the firm.