Section 94(8) in Kerala Cooperative Societies Act, 1969
(8)[ If any officer, employee, agent, servant of a society or any other person dealing with the society misappropriates or unauthorisedly or illegally keeps any money belonging to that society, he shall be punishable with imprisonment for a term which may extend to three years and with fine which may extend to twice the amount of money involved in the offence.] [Substituted by Kerala Act No. 7 of 2010.]
