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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Himachal Pradesh - Subsection

Section 96(6) in Himachal Pradesh Co-Operative Societies Act, 1968

(6)Any person who fraudulently acquires or abets in the acquisition of any such property which is subject to a charge under section 47 and 52 shall be punishable with fine which may extend to two hundred rupees.