Section 147(q) in The Maharashtra Co-Operative Societies Act, 1960
(q)if it is an offence under clause (q) of that section, with fine which may extend to [one thousand rupees] [These words were substituted foB the words 'two hundred and fifty rupees.' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(t), (w.e.f. 14-2-2013).].
