Section 101(3) in Sikkim Co-Operative Societies Act, 1978
(3)Any member or past member or the nominee, heir, or legal representative of a deceased member of a society who contravenes the provisions of section 42 by disposing of any property in respect of which the society is entitled to have a first charge under that section or do any other act to the prejudice of such claim, shall be punishable with fine which may extend to two hundred rupees.
