Section 73(b) in The Meghalaya Co-operative Societies Act
(b)any person wilfully or without reasonable excuse disobeys any summons requisition or lawfully written order issued under the provisions of this Act or does not produce documents or cash balance of the society or furnish any information lawfully required from him by a person authorised in this behalf under the provisions of this Act or fails to maintain up-to-date account, records and other documents of the society required to be maintained by him under this Act or rules or bye-laws;
