- If the person contravening any of the provisions of this Act is an undivided Hindu family [* * [or a company] [The words 'or a bank' was deleted by Bombay 13 of 1951, section 12.] or an unincorporated body, the person responsible for the management of the business of such family, [[* * company] [These words were substituted for the word 'bank' by Bombay 58 of 1948, section 3 (ii) (b).] or body shall be deemed to be guilty of such contravention.
