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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jharkhand - Subsection

Section 46(2) in The Bihar Co-operative Societies Act, 1935

(2)Any officer or member of a society or any person who contravenes the provisions of sub-section (1) shall be punishable with fine which may extend to fifty rupees, and, in the case of a continuing offence, with a further fine of five rupees for each day on which the offence is continued after conviction therefor.