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State of Meghalaya - Section

Section 14 in The Shillong Electric Supply Undertaking (Acquisition) Act, 1977

14. Offences by Corporation.

- Where a person committing any offence punishable under this Act is a company or an association or a body of persons, the Manager, Secretary, agent or other principal officer managing the affairs of the company, association or body shall be deemed to be guilty of such offence.