Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 325] [Entire Act] State of Bihar - Subsection Section 325(3) in The Bihar Municipal Act, 2007 (3)Where an offence under sub-section (1) has been committed by a Company, the provisions of Section 438 shall apply to such Company.Explanation. - "Company" shall have the same meaning as in the Explanation to Section 438.
