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[Cites 0, Cited by 0] [Section 148A] [Entire Act]

State of Maharashtra - Subsection

Section 148A(2) in The Maharashtra Co-Operative Societies Act, 1960

(2)If any person refuses to sign any statement made by him, when required to do so by a Co-operative Court or the Co-operative Appellate Court, he shall, on conviction, be punished with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.