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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(7) in The Legal Metrology Act, 2009

(7)The expenses of any publication under sub-section (5) shall be recoverable from the company as if it were a fine imposed by the court.Explanation.— For the purposes of this section,
(a)"company" means any body corporate and includes a firm or other association of individuals; and
(b)"director", in relation to a firm, means a partner in the firm but excludes nominated directors, honorary directors, Government nominated directors.