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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(1)(b) in The Karnataka Tank Conservation and Development Authority Act, 2014

(b)"Director " in relation to a firm means a partner in the firm, in relation to the association, the Secretary or the President of the association as the case may be.