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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2)(b) in Abkari Workers' Welfare Fund Act, 1989

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