Section 68(8) in The Karnataka Souharda Sahakari Act, 1997
(8)Any person who, before, during or after the election of the members of the board or office-bearers of a cooperative or the federal cooperative, adopts any corrupt practice as specified under section 39C or commits any electoral offences specified under section 39K of the Karnataka Cooperative Societies Act, 1959 shall be punishable with a fine of rupees ten thousand or an imprisonment of two years or with both.] [Inserted by Act 4 of 2013 w.e.f. 11.02.2013.]
