(3)The amount of expenses in respect of which any company, body corporate, [* * *] [Substituted by Act 65 of 1960, Section 78, for sub-Section (3) (w.e.f. 28.12.1960). ] [Managing Director or manager is liable under sub-clause (i) of clause (c) of sub-section (1) to reimburse the Central Government shall be recoverable from that company, body corporate, [* * *] [Substituted by Act 65 of 1960, Section 78, for sub-Section (3) (w.e.f. 28.12.1960). ] [Managing Director or manager, as an arrear of land revenue.] [Substituted by Act 65 of 1960, Section 78, for sub-Section (3) (w.e.f. 28.12.1960). ]
