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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(2)(c) in Kerala Fishermen's Welfare Fund Act, 1985

(c)"officer of the company" means the Managing Director, Director, Managing Agent, Secretary, Treasurer or Manager of the company and includes the office-bearers of a firm co-operative society or other association of individuals; and