Section 11 in Rajasthan Societies Registration Act, 1958
11. Members guilty of offences punishable as strangers
. Any member of a society registered under this Act, who shall steal, purloin or embezzle any money or other property or wilfully and maliciously destroy or injure any property of such society or shall forge and 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 not a member of the society would be subject and liable to in respect of the like offence.
