Section 115H(3) in The Gujarat Co-Operative Societies Act, 1961
(3)Every committee member who is deemed to be guilty of an offence under subsection (1), read with sub-section (2) shall, on conviction, be punished,-(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.(b)If it is an offence under clause (b) of sub-section (1), with imprisonment for a term which may extend to two years or with fine which may extend to two lakh rupees or with both.(c)If it is an offence under clause (c) of Section (1), with imprisonment for a term which may extend to two years or with fine which may extend to two lakh rupees or with both.
