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[Cites 0, Cited by 0] [Section 148(1)] [Section 148] [Entire Act]

State of Gujarat - Subsection

Section 148(1)(c) in The Gujarat Co-Operative Societies Act, 1961

(c)if it is an office under clause (c) of that section, with imprisonment for a term which may extend to one month, or with fine which may extend to five thousand rupees, or with both;