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State of Rajasthan - Section

Section 41 in The Rajasthan Money-Lenders Act, 1963

41. Offences by corporation etc.

- If the person contravening any of the provisions of this Act is an undivided Hindu Family or a company or an un-incorporated body, the person responsible for the management of the business of such family, company or body shall be deemed to be guilty of such contravention.