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[Cites 0, Cited by 0] [Section 94(5)] [Section 94] [Entire Act]

State of Kerala - Subsection

Section 94(5)(b) in Kerala Cooperative Societies Act, 1969

(b)fails to pay to a society the amount deducted by him under that sub-section within a period of seven days from the date on which such deduction is made, shall be punishable with fine which may extend to [five thousand rupees.] [Substituted by Kerala Act No. 1 of 2000.]