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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(4)(iii) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(iii)maintain the records at its registered address, the Registrar may impose penalty not exceeding ten thousand rupees on the Officer responsible after giving a reasonable opportunity of being heard.]