Section 121(1) in The Goa Co-operative Societies Act, 2001
(1)If any person-(a)when ordered by a [* * *] [The words 'Co-operative Authority and' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.] the Co-operative Tribunal 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 a [* * *] [The words 'Co-operative Authority and' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.] Tribunal 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 a [* * *] [The words 'Co-operative Authority and' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.] Tribunal, refuses to answer any question demanded of him touching such subject by the [* * *] [The words 'Co-operative Authority and' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.] Tribunal; or(d)intentionally offers any insult or causes any interruption to a Tribunal 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.
