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

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State of Uttarakhand - Subsection

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

(b)whoever commits an offence under clause (ii), clause (iii) or clause (vi) of sub section (1) shall on conviction be liable to be punished with imprisonment of either description which may extend to two years and shall also be liable to fine which may extend to five thousand rupees.

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State of Uttarakhand - Subsection

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