Section 109(13) in Karnataka Co-Operative Societies Act, 1959
(13)Any co-operative society or any [office bearer] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] or employee or paid servant thereof who fails to give effect to any decision or award under section 71 including order if any, passed by the appropriate appellate authority, such decision or award not being a money decree, shall if such failure is by,-(a)the Board, be punishable with fine which may extend to five thousand rupees, and(b)an [office bearer] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] or an employee or a paid servant of such co-operative society, be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees or with both.
