Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 15 in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979

15. Offences by Corporation.

- Where the person committing any offence punishable under this Act is a company or an association or a body of persons, the Chief Engineer, Resident Engineer, Manager Secretary, Agent or other Principal Officer managing the affairs of the company, association or body shall be deemed to be guilty of such offence.