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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Himachal Pradesh - Subsection

Section 43(4)(a) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979

(a)Any person who wilfully or without reasonable excuse disobeys any summons, requisition or order issued under sub-section (1) or sub-section (2) shall be punishable with fine which may extend to fifty rupees and in the pase of a continuing disobedience with an additional fine which may extend to five rupees, for every day during which such disobedience continues after.conviction for the last such disobedience.