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[Cites 0, Cited by 0] [Section 91(4)] [Section 91] [Entire Act]

State of Assam - Subsection

Section 91(4)(b) in Assam Co-Operative Societies Act, 2007

(b)fails to file or furnish return or to give any notice or to send any document required by the provisions of this Act, - shall be guilty of an offence and shall, on summary conviction, be punishable with a fine which may extend to two thousand rupees.