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[Cites 0, Cited by 0] [Section 145K] [Entire Act]

State of Gujarat - Subsection

Section 145K(2) in The Gujarat Co-Operative Societies Act, 1961

(2)Any person who contravenes the provisions of sub- section (1) shall, on conviction, be punished with imprisonment for a term which may extend to three months, or with fine, or with both.