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[Cites 0, Cited by 0] [Section 83(3)] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(3)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)If any such person refuses to produce to the Registrar or any person authorised by him under sub-section (1), any book or papers which it is his duty under clause (a) to produce or to answer any question which put to him by the Registrar or the person authorised by the Registrar in pursuance of sub-clause (a) the Registrar or the person authorised by the Registrar may certify the refusal and the Registrar after hearing any statement which may be offered in defence punish the defaulter with a penalty not exceeding [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 52(b)(i), (w.e.f. 14-2-2013).]. Any sum imposed as penalty under this section shall on the application by the Registrar or the person authorised by him to a Magistrate having jurisdiction be recoverable by the Magistrate as if it were a fine imposed by himself.