Section 73 in Haryana Registration and Regulation of Societies Act, 2012
73. Penalty for falsifying any document.
- If an office bearer or any employee of the Society knowingly or willingly makes or causes to be made any false entry in, or any omission from any register, account, balance-sheet, or other document, required to be maintained by a Society under the Act, he shall be punishable with penalty which may extend to five thousand rupees and may be removed from such position or membership of the Society forthwith.
