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[Cites 0, Cited by 0] [Section 115H(3)] [Section 115H] [Entire Act]

State of Gujarat - Subsection

Section 115H(3)(c) in The Gujarat Co-Operative Societies Act, 1961

(c)If it is an offence under clause (c) of Section (1), with imprisonment for a term which may extend to two years or with fine which may extend to two lakh rupees or with both.