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[Cites 0, Cited by 0] [Section 115H] [Entire Act]

State of Gujarat - Subsection

Section 115H(4) in The Gujarat Co-Operative Societies Act, 1961

(4)Whoever after having been convicted of an offence under clause (a) of sub-section (1) for failure to comply with the provisions of clause (a) of Section 115-F is again convicted thereunder shall, on every such conviction, be punished with fine which may extend to fifty thousand rupees.