Section 109(3) in Karnataka Co-Operative Societies Act, 1959
(3)A co-operative society or an [office bearer] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] or member thereof willfully making a false return or furnishing false information, or any person willfully or without any reasonable excuse disobeying any summons, requisition or lawful written order issued under the provisions of this Act or willfully not furnishing any information or handing over any documents or property required from him by a person or body of persons authorized in this behalf under the provisions of this Act, shall be punishable [with imprisonment which may extend to two years but shall not be less than three months and with fine which may extend to three thousand rupees but shall not be less than five hundred rupees] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.].
