Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(b3) in The Niramoy Group Of Institutions Acquisition Act, 1982 (b3)[ "director" has the same meaning as in clause (13) of section 2 of the Companies Act, 1956;] [Clauses (bl) to (b6) inserted by W. B. Act 18 of 1991.]
