Section 109(9) in Karnataka Co-Operative Societies Act, 1959
(9)Any [office bearer] [Sub-sections (8) to (16) Inserted by Act 5 of 1984 w.e.f. 09.01.1984.] or member of a co-operative society who is in possession of any information, books and records fails to furnish such information or produce such books or records or to give assistance to a person appointed or authorized by the State Government or the Registrar or the Director of Co-operative Audit under sections 30, [31] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.], 63, 64, 65, 65B or 73 and entitled to the possession thereof, shall be punishable with fine which may extend to three thousand rupees.
