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[Cites 0, Cited by 0] [Section 73CB(9)] [Section 73CB] [Entire Act]

State of Maharashtra - Subsection

Section 73CB(9)(a) in The Maharashtra Co-Operative Societies Act, 1960

(a)If any person to whom sub-section (8) applies is, without reasonable cause, guilty of any act or omission in discharge of his official duty, he shall, on conviction, be punished with fine which may extend to five hundred rupees.