Section 109(2) in Karnataka Co-Operative Societies Act, 1959
(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 section 32 or 33 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] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] rupees.
