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State of Madhya Pradesh - Section

Section 12 in The M.P. Cotton Control Act, 1954

12. Offences by corporations, etc.

- Where a person committing any offence punishable under this Act or any rule made thereunder is a company, or an association or body of persons, whether incorporated or not, the director, manager, secretary, agent or other principal officer managing the affairs of such company, association or body shall be deemed to be guilty of such offence.