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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Mizoram - Subsection

Section 106(32) in Mizoram Cooperative Societies Act, 2006

(32)offences committed by companies are to be deemed as offences committed by the persons in-charge of company, or persons responsible to conduct the business of the company for the commission of offences mentioned above.