Section 109(2)(m) in Rajasthan Co-operative Societies Act, 2001
(m)If it is an offence under clause (m) of sub-section (1), with imprisonment for a term which may extend to six months, or with fine which may. extend to [twenty five thousand rupees] [Substituted 'five thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.], or with both;