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State of Assam - Section

Section 8 in The Assam Cement Control Act, 1953

8. Offences by corporations etc.

- If the person contravening an order made under Section 3 is a company or other body corporate or association of persons whether incorporated or not, every Director, Manager, Secretary or other officer or Agent thereof shall, unless the proves that the contravention took place without his knowledge or that he exercised all due diligence to prevent such contravention, be deemed to be guilty of such contravention.