Section 118 in The Goa Co-operative Societies Act, 2001
118. Offences.
- The following shall constitute offences under this Act:-(a)Functioning, trading or carrying on business under any name or title of which the word "Co-operative" or its equivalent in any language forms part, except in the case of a society registered or deemed to be registered under this Act or any other State or Central Act or the family name of any person;(b)Willful neglect or refusal to do any act required to be done under this Act, or any rule, by any officer of any societies or of a co-operative society as mentioned in section 123;(c)Willfully making a false return or furnishing false information or failing to file the documents with the Registrar specified in section 81 of the Act;(d)Failure to hand over the records of the Society to the person authorised to have the custody of the records;(e)Indulging in fraudulent activities concerning the constitution, management and business of the Society;(f)Misuse of the funds and property of the Society by any officer or employee of the society.
