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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Bihar - Subsection

Section 45(2) in The Bihar Co-operative Societies Act, 1935

(2)Any officer or member of a registered society [or any person appointed under sub-section (2) of Section 41] [Inserted by Act 29 of 1956.] guilty of an offence under sub-section (1) shall be punishable with fine which may extend to fifty rupees.