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[Cites 0, Cited by 0] [Section 69F(2)] [Section 69F] [Entire Act]

State of Maharashtra - Subsection

Section 69F(2)(b) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(b)Notwithstanding anything contained in clause (a), where the offence has been committed by a society and it is proved that the offence has been committed with the consent or connivance of or attributable to any neglect on the part of the Executive Council of the University or any President, Chairman, Secretary, Member, Principal or Manager or other officer or servant of the society, such Executive Council, President, Chairman, Secretary, Member, Principal or Manager or other officer or servant concerned, as the case may be shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.