Section 125(4) in Mizoram Cooperative Societies Act, 2006
(4)Every committee member who is found or deemed to be guilty of any offence under sub-section (1) and (2) shall on conviction be punished as under:if it is an offence for failure to comply with the provisions of sub-section (a) to (f) of Section 123, the member shall be punished with imprisonment or a term which may extend up to one year or with fine which may extend to Rs. one lakh or with both.
