Section 2(1)(f) in The Company Secretaries Act, 1980

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(f) in The Company Secretaries Act, 1980

(f)“Fellow” means a Fellow Member of the Institute;

(fa)“firm” shall have the meaning assigned to it in section 4 of the Indian Partnership Act, 1932 (9 of 1932), and includes,—

(i)the limited liability partnership as defined in clause (n) of sub-section (1) of section 2 of the Limited Liability Partnership Act, 2008 (6 of 2009); or

(ii)the sole proprietorship, registered with the Institute;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 2(1)(f) in The Company Secretaries Act, 1980