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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Punjab - Subsection

Section 63(2) in Punjab Self-Supporting Co-operative Societies Act, 2006

(2)Any person contravening the provisions of sub-section (I), shall be punishable with fine of five thousand rupees and in the case of a continuing offence, after conviction of the first offence, with further fine of two hundred rupees for each day on which the offence continued.