Section 37(3) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(3)Every company shall at such interval as may be prescribed file a statement, with the authority, specifying the name, designation and address of the person or persons in charge of and responsible to such company for the conduct of its affairs in relation to matters provided under this Act.Explanation. - For the purposes of this section -(a)'company' means a body corporate and includes a firm or other association of individuals; and(b)'Director' in relation to a firm means a partner in the firm.
