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[Cites 0, Cited by 0] [Section 42F(2)] [Section 42F] [Entire Act]

State of Maharashtra - Subsection

Section 42F(2)(b) in Poona University Act, 1974

(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 is attributable to any neglect on the part of, any president, chairman, secretary, member, principal or manager or other officer or servant of the society such president, chairman, secretary, member, principal or manager or other officer or servant concerned shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.