Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 423] [Entire Act] State of Uttar Pradesh - Subsection Section 423(2) in The U.P. Co-operative Societies Rules, 1968 (2)Any conduct or act in contravention of sub-rule (1) shall, if proved, be deemed to be an offence punishable with fine which may extend to rupees one thousand.]
