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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Rajasthan - Subsection

Section 108(2) in Rajasthan Co-operative Societies Act, 2001

(2)Every person contravening the provisions of sub-section (1) shall on conviction, be punished with fine which may extend to five thousand rupees and in the case of a continuing offence, with a further fine or rupees one hundred for each day on which the offence is continued after conviction therefor.