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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Kerala - Subsection

Section 94(7) in Kerala Cooperative Societies Act, 1969

(7)If any person collecting the share money for a society in formation makes use of the funds so raised for conducting any trade or business in the name of the society to be registered or otherwise, he shall be punishable with fine which may extend to [five thousand rupees.] [Substituted by Kerala Act No. 1 of 2000.]