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

Union of India - Subsection

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

(j)“Register” means the Register of members of the Institute maintained under this Act;
(jj)“sole proprietorship” means an individual who engages himself in the practice of the profession of the company secretaries or offers to perform services referred to in clauses (b) to (f) of sub-section (2);
(ja)“specified” means specified by rules made by the Central Government under this Act;
(jb)“Tribunal” means a Tribunal established under sub-section (1) of section 10B;