Section 15(2)(b) in The Additional Emoluments (Compulsory Deposit) Act, 1974

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

(b)" director", in relation to a firm, means a partner in the firm, and, in relation to a Hindu undivided family, means the Karta of such family.

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