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

State of Maharashtra - Subsection

Section 148A(1)(a) in The Maharashtra Co-Operative Societies Act, 1960

(a)when ordered by a Co-operative Court or the Co-operative Appellate Court to produce or deliver up any document or to furnish information, being legally bound so to do, intentionally, omits to do so; or