Section 72 in The Maharashtra Non-Trading Corporations Act, 1959
72. Penalty for contravention of section 32.
If any inspection required under sub-section (1) of section 32 is refused, or if any copy required under sub-section (2) of that section is not furnished within the time specified therein, the corporation and every officer thereof who is in default, shall, on conviction, be punished with fine which may extend to ten rupees in respect of each offence.
