Section 160(b) in The Tamil Nadu Co-Operative Societies Act, 1983
(b)an officer or an employee or a paid servant of such society, be punishable with imprisonment for a term which may extend to six months or with fine which may extend to [five thousand rupees] [Substituted for 'five hundred rupees' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.] or with both.
