Section 115(12) in The Orissa Co-operative Societies Act, 1962
(12)Any person wilfully indulging in any corrupt practice, prohibited act, disorderly conduct or misconduct within the meaning of Section 28-A shall be punishable with fine which may extend to [eighteen thousand rupees] [Substituted vide O.G.E. No. 1832 dated 27.12.2004 Section 15(O.A. No. 11 of 2004).], or with imprisonment which may extend to one year, or with both.
