Section 147(k) in The Maharashtra Co-Operative Societies Act, 1960
(k)if it is an offence under clause (k) of that section, with imprisonment for a term which may extend to one year, or with fine which may extend to [ten thousand rupees] [These words were substituted for the words 'two thousand rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(m), (w.e.f. 14-2-2013).], or with both;
