Section 60B in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
60B. Offences by Companies.
- Where a person committing an offence under this Act is a company or other body corporate, or an association of persons (whether incorporated or not) every Director, Manager, Secretary, Agent or other Officer or person concerned with the Management thereof, shall unless he proves that the offence was committed without his knowledge or consent, be deemed to be guilty of such offence].
