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[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Karnataka - Subsection

Section 129(2)(a) in The Karnataka Education Act, 1983

(a)a company, means any body corporate and includes a trust a firm a society or other association of individuals; and the director in relation to,-
(i)a firm, means a partner in the firm.
(ii)a society, a trust or other association of the individuals, means the person who is entrusted, under the rules of the society, trust or other association with management of the affairs of the society, trust or other association as the case may be.