Section 157 in The Tamil Nadu Co-Operative Societies Act, 1983
157. Punishment for furnishing false information or disobeying summons or other lawful order, requisition or direction.
(1)The board of a registered society which wilfully makes a false return or furnishes false information [or wilfully fails to aid or assist the completion of audit or wilfully fails to conduct the general meetings or wilfully disobeys or fails to comply with the lawful order or direction of the Registrar] [Inserted by Tamil Nadu Act No. 39 of 2010, dated 21.11.2010.] shall be punishable with fine which may extend to [five thousand rupees] [Substituted for 'five hundred rupees' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.].(2)Any officer, employee or a paid servant or any member of the society who [wilfully fails to furnish information required for audit or] [Inserted by Tamil Nadu Act No. 39 of 2010, dated 27.11.2010.] wilfully makes a false return or furnishes false information, or any person who wilfully or without any reasonable excuse, disobeys any summons, requisition or other lawful order, or direction issued under the provisions of this Act, or who wilfully withholds or fails to furnish any information lawfully required from him by a person authorised in this behalf under the provisions of this Act, shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to [five thousand rupees] [Substituted for 'five hundred rupees' by Tamil Nadu Act K;. 4 of 2013, dated 23.2.2013, w.e.f 31.1.2013.] or with both.
