Section 105 in Assam Co-Operative Societies Act, 2007
105. Punishment for disposing property in contravention of Section 61.
- Any member, past member or the nominee, heir or legal representative of a deceased member removing or otherwise disposing of any property on which a registered society holds a charge under Section 61 with intent to defraud the society or with such intents doing any other act to the prejudice of the society's charge, shall be punishable with fine which may extend to five thousand rupees.
