Section 117(3) in Haryana Co-operative Societies Act, 1984
(3)A co-operative society or an officer or a member thereof wilfully making a false return or furnishing false information, or any person wilfully or without any reasonable excuse, disobeying any summons, requisition or lawful written order issued under the provision of this Act or wilfully not furnishing any information required from him by a person authorised in this behalf under the provision of this Act, shall be punishable with fine which may extend to [five thousand rupees] [Substituted for 'five hundred rupees' by Haryana Act No. 19 of 2006.].
