Section 147(d) in The Maharashtra Co-Operative Societies Act, 1960
(d)if; it is an offence under clause (d) of that section, with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(d), (w.e.f. 14-2-2013).];
