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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Punjab - Subsection

Section 71(6) in The Punjab Co-operative Societies Act, 1961

(6)Any person who fraudulently acquires or abets in the acquisition of any such property which is subject to a charge under Sections 31 and 32 shall be punishable with fine which may extend to two hundred rupees.