Section 117(2) in Haryana Co-operative Societies Act, 1984
(2)Any member or past member or the nominee, heir or legal representative of a deceased member of a co-operative society, who contravenes the provisions of sections 52 and 53 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 [five thousand rupees] [Substituted for 'one thousand rupees' by Haryana Act No. 19 of 2006.].
