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[Cites 0, Cited by 0] [Section 45A] [Entire Act]

State of Bihar - Subsection

Section 45A(3) in The Bihar Co-operative Societies Act, 1935

(3)If the person to whom a direction has been issued under sub-section (2) fails to comply with the said direction he shall be punishable with the imprisonment which may extend up to the period of six months or a fine of Rs. 500, or with both.