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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2)(b) in The Maharashtra Unauthorized Institutions and Unauthorized Courses of Study in Agriculture, Animal and Fishery Sciences, Health Sciences, Higher, Technical and Vocational Education (Prohibition) Act, 2013

(b)"Director" in relation to a 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.