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

State of Uttar Pradesh - Subsection

Section 2(1)(d) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016

(d)"Body Corporate" means any company and includes a firm, sole proprietorship or other association of individuals engaged in commercial or professional activities;