- If the person contravening any of the provisions of this Act is an undivided Hindu family [* * *] [The words 'or a bank' were deleted by Bombay 13 of 1951, Section 12.] [or a company] [These words were inserted by Bombay 58 of 1948, Section 10.] or an unincorporated body, the person responsible for the management of the business of such family.[ [*] [These words were substituted for the word 'bank' by Bombay 58 of 1948.] company] or body shall be deemed to the guilty of such contravention.
