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Citedby 194 docs - [View All]
Delhi Cloth And General Mills ... vs Suraj Kuer And Anr. on 12 August, 1986
Bhagwandas And Ors. vs Kanmal on 27 January, 1976
Bhanwarlal And Ors. vs Nathmal on 27 January, 1976
Perle Venkateswarlu And Ors vs Gadamsetty Badari Narayana And ... on 25 November, 1997
Rajendra Singh And Anr. vs Bahadur Singh on 2 February, 1984

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[Complete Act]
Central Government Act
Section 14 in The Drugs (Control) Act, 1950
14. Offences by corporations. Where a person committing an offence punishable under this Act is a company or an association or a body 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 that he has exercised all due diligence to prevent its commission, be deemed to be guilty of such offence.