Section 75(6) in The Maharashtra Co-Operative Societies Act, 1960
(6)Any penalty imposed under sub-section (5) or under [section 76] [This was substituted for the words, 'the next succeeding section' by Maharashtra 20 of 1986, Section 38(b)(i).], may be recovered in the manner provided by the [Code of Criminal Procedure, 1973] [These words and figures substituted for the words and figures 'Code of Criminal Procedure, 1898', by Maharashtra 20 of 1986, Section 38(b)(ii).], for the recovery of fines imposed by a Magistrate, as if such fine was imposed by the Magistrate himself.
