Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(7) in The Maharashtra Non-Trading Corporations Act, 1959 (7)“officer” includes a chairman, secretary, manager, treasurer, director or any other person empowered to give directions in regard to the affairs of a corporation;
