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[Cites 0, Cited by 0] [Section 115H(3)] [Section 115H] [Entire Act]

State of Gujarat - Subsection

Section 115H(3)(a) in The Gujarat Co-Operative Societies Act, 1961

(a)If it is an offence under clause (a) of sub-section (1) for failure to comply with the provisions of-
(i)clause (a) of Section 115-F with fine which may extend to twenty thousand rupees;
(ii)clause (b) of Section 115-F with imprisonment for a term which may extend to six months or with fine which may extend to one lakh rupees or with both;
(iii)clause (c) of Section 115-F with imprisonment for a term which may extend to one year or with fine which may extend to one lakh rupees or with both;
(iv)clause (d) of Section 115-F with imprisonment for a term which may extend to six months or with fine which may extend to one lakh rupees or with both;
(v)clause (e) of Section 115-F with imprisonment for a term which may extend to one year or with fine which may extend to one lakh rupees or with both;
(vi)clause (f) Section 115-F with imprisonment for a term which may extend of two years or with fine which may extend to two lakh rupees or with both;
(vii)clause (g) of Section 115-F with imprisonment for a term which may extend to one year or with fine which may extend to one lakh rupees or with both.