Section 117(6) in Haryana Co-operative Societies Act, 1984
(6)Any person who fraudulently acquires or abets in the acquisition of any property which is subject to a charge under sections 52 and 53 shall be punishable with fine which may extend to [one thousand rupees] [Substituted for 'two hundred rupees' by Haryana Act No. 19 of 2006.]
