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[Cites 0, Cited by 0] [Section 39K(2)] [Section 39K] [Entire Act]

State of Karnataka - Subsection

Section 39K(2)(b) in Karnataka Co-Operative Societies Act, 1959

(b)if he is any other person, on conviction, be punished with imprisonment for a term which may extend to six months or with fine or with both.