Section 147(f) in The Maharashtra Co-Operative Societies Act, 1960
(f)if it is an offence under clause (f) of that section, with fine which may extend to [five thousand rupees] [These words were substituted for the words 'two hundred and fifty rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(g), (w.e.f. 14-2-2013).];
