Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 146] [Entire Act] State of Maharashtra - Subsection Section 146(q) in The Maharashtra Co-Operative Societies Act, 1960 (q)any officer or member of a society or any person does any act declared by the rules to be an offence.
