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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Manipur - Subsection

Section 2(f) in Manipur Public Servants' Personal Liability Act, 2006

(f)"Persona" means a person and his or hes dependent(s) In cases where entitlements and benefits are admissible as per rules to dependent of a person, and includes an institution or a body of persons incorporated, registered or otherwise;