Section 4B(2) in Rajasthan Societies Registration Act, 1958
(2)If any person wilfully makes or causes to be made any false entry in, or any omission from, the list filed under Section 4 or any statement or copy of rules and regulations or of alterations therein sent to the Registrar under Section 4-A, he shall, on conviction, be punishable with fine which may extend to two thousand rupees.
