Section 7 in Jammu and Kashmir Nursing Homes and Clinical Establishments (Registration and Licensing) Act, 1963
7. Offences by Corporations.
- Where a person committing an offence under this Act is a company or other body corporate or an association of persons, every person who, at the time of the commission of the offence, was a director, manager, secretary, agent or other officer or person concerned with the management thereof shall, unless he proves that the offences was committed without his knowledge, be deemed to be guilty of such offence.
