Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 148] [Entire Act] State of Gujarat - Subsection Section 148(2) in The Gujarat Co-Operative Societies Act, 1961 (2)No prosecution for an offence under Section 147 shall be instituted in respect of same facts on which a penalty has been imposed by the Registrar under any visions of this Act.
