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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2)(a) in Karnataka Land Grabbing Prohibition Act, 2011

(a)"company, trust, firm, society" means respectively a company defined under the Companies Act, 1956 (Act No. 1 of 1956), trust defined under the Indian Trust Act, 1882 (Act No. 2 of 1882), firm defined in the Indian Partnership Act, 1932 (Act No. 9 of 1932), Society defined in the Karnataka Societies Registration Act, 1960 (Karnataka Act 17 of 1960) or other association of individuals; and