Section 103(2)(a) in The U.P. Co-operative Societies Act, 1965

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State of Uttar Pradesh - Subsection

Section 103(2)(a) in The U.P. Co-operative Societies Act, 1965

(a)Whoever commits an offence under clause (i), (iv), (v) [* * *] [Brakets and figure (vi) omitted by U.P. Act No. 1976, vide Section 16(1). ], (vii) or (viii) of sub-section (1) shall on conviction be liable to be punished with fine which may extend to [Two thousand rupees] [Substituted by U.P. Act 4 of 1989, vide Section 6, (w.e.f. 13-3-1989), for the words 'Two hundred and fifty rupees.].

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State of Uttar Pradesh - Subsection

Section 103(2)(a) in The U.P. Co-operative Societies Act, 1965