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[Cites 0, Cited by 0] [Section 520A(3)] [Section 520A] [Entire Act]

State of Maharashtra - Subsection

Section 520A(3)(c) in The Mumbai Municipal Corporation Act, 1888

(c)Notwithstanding anything contained in this sub-section, where an offence under this section has been committed by a company 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 director; manager, secretary or other officer of the company, such director; manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.