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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Karnataka - Subsection

Section 109(7) in Karnataka Co-Operative Societies Act, 1959

(7)[ if any person who is not eligible to vote under sub-section (2) of section 20 exercises such vote, he shall be punishable with a fine which may extend to [three thousand] [Inserted by Act 71 of 1976 w.e.f. 03.11.1976.] rupees.]