Section 84 in The Maharashtra Non-Trading Corporations Act, 1959
84. Members guilty of offences punishable as strangers.
Any member of a corporation who shall steal, purloin or embezzle any money or other property, or willfully and maliciously destroy or injure any property of such corporation, or shall forge any deed, bond, security for money, receipt, or other instrument, whereby the funds of the corporation may be exposed to loss, shall be subject to the like prosecution, and, if convicted, shall be liable to be punished in like manner as any person not a member would be subject and liable to in respect of the like offence.
