Section 18 in The M.P. Society Registrikaran Adhiniyam, 1973
18. Members guilty of offences punishable as strangers.
- Any member of the society, who shall steal, purloin or embezzle any money or other property, or willfully and maliciously destroy or injure any property of such society, or shall forge any deed, bond, security for money receipt or other instrument, whereby the funds of the society may be exposed to loss shall be subject to the same prosecution, and, if convicted shall be liable to be punished in like manner as any person other than a member would be subject and liable to in respect of the like offence.
