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[Cites 0, Cited by 0] [Section 103(2)] [Section 103] [Entire Act]

State of Uttarakhand - Subsection

Section 103(2)(a) in Uttarakhand Co-Operative Societies Act, 2003

(a)whoever commits an offence under clauses (i), (iv), (v), (vii), or (viii) of sub-section (1) shall on conviction be liable to be punished with fine which may extend to five thousand rupees :