Section 79(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)[An offence under Clauses (a) to (e) of sub-section (1)] [Substituted by Act No. 15 of 1991.] shall be punishable with imprisonment for a term which may extend to [six months and] [Substituted by Act No. 28 of 1988, w.e.f. 9-5-1988.] with fine which may extend to five hundred rupees. [x x x] [The words 'or with both' omitted by Act No. 28 of 1988, w.e.f. 9-5-1988.]
