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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Meghalaya - Subsection

Section 72(2) in The Meghalaya Co-operative Societies Act

(2)Whoever contravenes the provisions of this section shall be punishable with fine which may extend to five hundred rupees, and in the case of a continuing offence with further fine of fifty rupees for each day on which the offence is continued after conviction thereafter.