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[Cites 0, Cited by 0] [Section 22(12)] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(12)(i) in Karnataka Nurses, Midwives and Health Visitors Act, 1961

(i)If the person committing an offence under this section is a company, the company as well as every person in charge of, and responsible to, the company for the conduct of its business at the time of the commission of the offence shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly: