Section 422 in The U.P. Co-operative Societies Rules, 1968
422. [ [Substituted by Notification No. 2700/XLIX-1-94-7(1)-94 dated 15.7.94.]
Any act done or any information imparted or divulged in contravention of rule 421 shall be deemed to be an offence and any person or persons against whom such offence is proved shall be punished with imprisonment which may extend to six months or with a fine which may extend to rupees one thousand or with both.]
