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

State of Rajasthan - Subsection

Section 26(2)(ii) in Rajasthan Water Resources Regulatory Act, 2012

(ii)"director" in relation to 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.