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

State of Gujarat - Subsection

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

(a)if it is an offence under clause (a) of that section, with simple imprisonment which may extend to six months, or with fine which may extend to five hundred rupees or both;