Section 28(2) in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.
(2)Notwithstanding anything contained in sub-section (1) , where any offence under this Act has been committed by a company and it is proved that offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall be deemed to be guilty of that offence and shall be liable to proceeded against and punished accordingly..Explanation:- For the purposes of this section,-(a)"company" means any body corporate and included a firm or other association of individuals; and(b)"director" in relation to a firm, means a partner in the firm.
