Section 74(6) in Manipur International University Act, 2018
(6)Notwithstanding anything contained in this, section, where an offence under this section has been committed by a company and it is proved that the offence has been committed with the consent or connivance of; or that the commission of the offence is attributable to any neglect on the part of, any Part (Sic) Director, Manager, Secretary another officer of the company, such partner Director, manager Secretary or another officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation. - For the purposes of this section,-(a)"Company" means any body corporate and includes a firm or other association of individuals; and(b)"Director" in relation to a firm is a partner in the firm:Provided that nothing contained in this section shall render any such person liable to any punishment if he proves that the offense was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offense.
