Section 160 in The Tamil Nadu Co-Operative Societies Act, 1983
160. Punishment for failure to give effect to decision, award or order.
- The board of any registered society or an officer or an employee or a servant thereof who fails to give effect to any decision or award under section 90 or to any order passed by the appropriate appellate authority where an appeal against such decision or award has been filed, such decision or award or order not being a money decree, shall, if such failure is by,-(a)the board, be punishable 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.]; and(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.
