Section 110A(1A) in Karnataka Co-Operative Societies Act, 1959
(1A)[ The Director of Co-operative Audit may accept from any person against whom a reasonable suspicion exists that he has committed an offence in respect of contravention of section 63 punishable under sub-section (9) of section 109, a sum of money not exceeding one thousand rupees by way of composition for the offence which such person is suspected to have committed] [Inserted by Act 13 of 2004 w.e.f. 22.03.2004.].
