Section 64(2) in Punjab Self-Supporting Co-operative Societies Act, 2006
(2)Where it is proved that the offence referred to in sub-section (I). has been committed with the consent or connivance of any officer or office hearer of a self-supporting co-operative society, then such an officer or office bearer of such society, shall be deemed to be guilty of that offence and he shall be punishable with fine of ten thousand rupees or with imprisonment for a term of three months or with both.
