Section 13(2)(a) in The Handlooms (Reservation of Articles for Production) Act, 1985

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(a) in The Handlooms (Reservation of Articles for Production) Act, 1985

(a)"company" means any body corporate and includes a co-operative society registered or deemed to be registered under any law for the time being in force, a firm or other association of individuals; and

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Union of India - Subsection

Section 13(2)(a) in The Handlooms (Reservation of Articles for Production) Act, 1985