(3)[ Where an offence under this Act has been committed by a person, being a company, and the punishment for such offence is imprisonment and fine, then, without prejudice to the provisions contained in sub-section (1) or sub-section (2), such company shall be punished with fine and every person, referred to in sub-section (1), or the director, manager, secretary or other officer of the company referred to in sub-section (2), shall be liable to be proceeded against and punished in accordance with the provisions of this Act.] [ Inserted by Act 23 of 2004, Section 61 (w.e.f. 1.10.2004).][Explanation. - For the purposes of this section,-(a)"company" means a body corporate, and includes-(i)a firm; and(ii)an association of persons or a body of individuals whether incorporated or not; and(b)"director", in relation to-(i)a firm, means a partner in the firm;(ii)any association of persons or a body of individuals, means any member controlling the affairs thereof.]
