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[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

State of Rajasthan - Subsection

Section 109(2)(h) in Rajasthan Co-operative Societies Act, 2001

(h)if it is an offence under clause (h) of sub-section (1), with imprisonment for a term which shall not be less than three months but which may extend to one year and 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.];