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[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of West Bengal - Subsection

Section 157(3) in West Bengal Co-operative Societies Act, 2006

(3)Any rule made under this Act may provide that any person committing a breach thereof shall on conviction by a Court be punishable with fine which may extend to five hundred rupees and, when the breach is a continuing one, with a further fine which may extend to ten rupees per day for so long as the breach continues after such conviction.