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[Cites 0, Cited by 0] [Section 109(13)] [Section 109] [Entire Act]

State of Karnataka - Subsection

Section 109(13)(b) in Karnataka Co-Operative Societies Act, 1959

(b)an [office bearer] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] or an employee or a paid servant of such co-operative society, be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees or with both.