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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(1)(b) in The Maharashtra Non-Trading Corporations Act, 1959

(b)having any such property in his possession, wrongfully withholds it or knowingly applies it to purposes other than those expressed or directed in the articles and authorised by this Act, he shall, on the complaint of the corporation or any creditor or contributory thereof, on conviction, be punished with fine which may extend to five hundred rupees.