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State of Tripura - Section

Section 146 in The Tripura Co-operative Societies Act, 1974

146. Punishment for offences not otherwise provided for.

- Any society or any officer or past officer, member or past member, employee or past employee of a society or any other person guilty of an offence under this Act for which no punishment is expressly provided herein shall be punishable with fine not exceeding fifty rupees.