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[Cites 0, Cited by 4] [Section 148(1)] [Section 148] [Entire Act]

State of Gujarat - Subsection

Section 148(1)(i) in The Gujarat Co-Operative Societies Act, 1961

(i)if it is an offence under clause (I) of that section, [with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both;] [Substituted for the words 'with fine which may extend to five hundred rupees' by Gujarat 23 of 1982]