Section 146(g) in The Maharashtra Co-Operative Societies Act, 1960
(g)[a co-operative society or an officer or member thereof wilfully makes a false return or fails to furnish a return under section 75 or 79 of the Act, or furnishes false information or wilfully fails to furnish any information required from him by a person holding an inquiry under section 83, person authorised under section 88 or as required under any provisions of this Act,] [These words were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 72(d)(1), (w.e.f. 14-2-2013).] any officer or member of a society who is in possession of information, books and records, fails to furnish such information or produce books and papers, or give assistance to a person appointed or authorised by the State Government or the Registrar under section [77A, 78, 78A, 81, 83, 84, 88, 89A, 94, 103 or 110A;] [These figures, letters and word were substituted for the figures and word '78, 81, 83, 84, 94 or 103' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 72(d)(ii), (w.e.f. 14-2-2013).]; or
