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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Manipur - Subsection

Section 74(5) in Manipur International University Act, 2018

(5)Where an offence under this section has been committed by a company, the company as well as every person in charge of, and responsible to, the company for the conduct of its business at the time of the commission of the offence shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.