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Citedby 9 docs - [View All]
P.R. Venkataiah vs A.P. Co-Op. Central Agriculture ... on 17 November, 1989
M/S. Anita Enterprises & Anr vs Belfer Coop. Housing Society Ltd. ... on 14 November, 2007
Sri Konaseema Co-Operative ... vs N. Seetharama Raju on 5 March, 1990
Sri Konaseema Co-Operative ... vs Seetharama Raju on 5 March, 1990
Fishermen Co-Operative Society vs Commissioner Of Fisheries And ... on 4 March, 2004

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[Section 47] [Complete Act]
Central Government Act
Section 47(2) in The Co- Operative Societies Act, 1912
(2) Whoever contravenes the provisions of this section shall be punishable with fine which may extend to fifty rupees, and in the case of a continuing offence with further fine of five rupees for each day on which the offence is continued after conviction therefor.