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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Tamilnadu - Subsection

Section 78(2)(b) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(b)"director" in relation to-
(i)a firm, means a partner in the firm;
(ii)a society or other association of individuals, means the person who is entrusted under the rules of the society or other association, with the management of the affairs of the society or other association, as the case may be.