Section 109(2)(b) in Rajasthan Co-operative Societies Act, 2001
(b)if it is an offence under clause (b) of sub-section (1), with imprisonment for a term which may extend to six months, o with fine which may extend to [fifty thousand rupees] [Substituted 'ten thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.], or with both;