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[Cites 0, Cited by 1] [Section 109] [Entire Act]

State of Karnataka - Subsection

Section 109(16) in Karnataka Co-Operative Societies Act, 1959

(16)Any co-operative society or a member of its committee or any employee thereof guilty of any contravention of the provisions of this Act for which no penalty is provided elsewhere, shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five thousand rupees or with both.]