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State of Tamilnadu - Section

Section 19 in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954

19. Offences by corporations.

- Where a person committing any offence punishable under this Act is a company or an association or a body of persons, whether incorporated or not the manager, secretary, agent of other principal officer managing the affairs of such company, association or body shall be deemed to be guilty of such offence.