Section 55(1)(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

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State of Madhya Pradesh - Subsection

Section 55(1)(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(b)omits to state a material fact required in the report or necessary to make a statement contained in the report not misleading in the light of the circumstances in which it was made, shall be guilty of an offence and shall on summary conviction, be punishable-

(i)in the case of an individual, with a fine which may extend to rupees [ten thousand] [Substituted for 'one thousand' by M.P. Act No. 16 of 2010.] or with imprisonment for a term which may extend to three months or with both;

(ii)in the case of a person other than an individual, with a fine which may extend to rupees ten thousand.

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State of Madhya Pradesh - Subsection

Section 55(1)(b) in The M.P. Swayatta Sahakarita Adhiniyam, 1999