Legal Document View

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
[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(2)(a) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(a)If the person commits an offence under sub-section (1) is a cooperative which is a body corporate, the co-operative as well as every person in charge of and responsible to the co-operative for the conduct of its business at the time of commission of the offence shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.