Section 31 in Industrial Disputes (Appellate Tribunal) Act, 1950
31. Offence by companies, etc.
- Where a person committing an offence under this Act is a company, or other body corporate, or any association of persons (whether incorporated or not), every director, manager secretary, agent or other officer or person concerned with the management thereof shall, unless he proves that the offence was committed without his knowledge or consent, be deemed to be guilty of such offence.
