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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Kerala - Subsection

Section 94(2) in Kerala Cooperative Societies Act, 1969

(2)Any person carrying on any trade or business in contravention of sub-section (1) shall be punishable with fine which may extend to [two thousand rupees.] [Substituted by Kerala Act No. 1 of 2000.]