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