Section 21 in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
21. Offences by companies.
- Where a person commits any offence punishable under this Act is a company or an association or a body of persons, the Manager, the Secretary, Agent, Directors or other principal officer managing the affairs of the company, association or body shall be deemed to be guilty of such offences.
