The Companies Act, 1956 Bare Act

6. Meaning of "relative"
1[6. Meaning of "relative".-

A person shall be deemed to be a relative of another if, and only if,-

(a) they are members of a Hindu undivided family; or

(b) they are husband and wife; or

(c) the one is related to the other in the manner indicated in Schedule IA.]

1. Subs. by Act 65 of 1960, sec. 4, for section 6 (w.e.f. 28-12-1960)

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