Section 62(3)(b) in The Benami Transactions (Prohibition) Act, 1988

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Union of India - Subsection

Section 62(3)(b) in The Benami Transactions (Prohibition) Act, 1988

(b)"director", in relation to-

(i)a firm, means a partner in the firm;

(ii)any association of persons or a body of individuals, means any member controlling the affairs thereof.