Section 103(2)(b) in The U.P. Co-operative Societies Act, 1965

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State of Uttar Pradesh - Subsection

Section 103(2)(b) in The U.P. Co-operative Societies Act, 1965

(b)[ Whoever commits an offence under clause (ii), clause (iii) or clause (vi) of sub-section (1) shall on conviction be liable to be punished with imprisonment of either description which may extend to two years and shall also be liable to fine which may extend to three thousand rupees; [Substituted by U.P. Act No. 12 of 1976.]

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State of Uttar Pradesh - Subsection

Section 103(2)(b) in The U.P. Co-operative Societies Act, 1965