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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(2)(ii) in Maharashtra Groundwater (Development and Management) Act, 2009

(ii)"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.