Section 147(h) in The Maharashtra Co-Operative Societies Act, 1960
(h)if it is an offence under clause (h) of that section, with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(i), (w.e.f. 14-2-2013).];
