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[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

State of Rajasthan - Subsection

Section 109(2)(o) in Rajasthan Co-operative Societies Act, 2001

(o)If it is an offence under clause (o) of sub-section (1), with imprisonment for a term which may extend to two years, or with fine which may extends to [twenty five thousand rupees] [Substituted 'five thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.], or with both;