Section 81(3)(b) in The Tripura Co-operative Societies Act, 1974

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State of Tripura - Subsection

Section 81(3)(b) in The Tripura Co-operative Societies Act, 1974

(b)If any such person refuses to produce to the Registrar or any person authorised by him under sub-section (1), any books or papers which it is his duty under Clause (a) to produce or to answer any question which is put to him by the Registrar or the person authorised by the Registrar in pursuance of sub-Clause (a), the Registrar or the person authorised by the Registrar may certify the refusal and the Registrar after hearing any statement which may be offered in defence, punish the defaulter with a penalty not exceeding five hundred rupees. Any sum imposed as penalty under this section shall, on the application by the Registrar or the person authorised by him, to a Magistrate having jurisdiction, be recoverable by the Magistrate as if it were a fine imposed by himself.

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State of Tripura - Subsection

Section 81(3)(b) in The Tripura Co-operative Societies Act, 1974