Section 148A(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)If any person-(a)when ordered by a Co-operative Court or the Co-operative Appellate Court to produce or deliver up any document or to furnish information, being legally bound so to do, intentionally, omits to do so; or(b)when required by any such Court to bind himself by an oath or affirmation to state the truth, refuses to do so;(c)being legally bound to state the truth on any subject to any such Court, refuses to answer any question demanded of him touching such subject by the Court; or(d)intentionally offers any insult or causes any interruption to any such Court at any stage of its judicial proceeding;he shall, on conviction, be punished with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
