Section 147(n) in The Maharashtra Co-Operative Societies Act, 1960
(n)if it is an offence under clause (n) of that section, with imprisonment for a term which may extend to six months, or with fine which may extend to [five thousand rupees] [These words were substituted for the words 'one thousand rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(q), (w.e.f. 14-2-2013).] or with both;
