Section 147(o) in The Maharashtra Co-Operative Societies Act, 1960
(o)if it is an offence under clause (o) of that section, with imprisonment for a term which may extend to two years, or with fine, [which may extend to ten thousand rupees,] [These words were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(r), (w.e.f. 14-2-2013).] or with both;
